Anil Kumar Choudhary, J. - (1.) Heard learned counsel for the petitioner and learned Addl. P.P. for the State.
(2.) This criminal revision is directed against the judgment dated 18.07.2002, passed by the learned 8th Additional Sessions Judge, Hazaribagh in Criminal Appeal No. 61 of 1995 by which the learned appellate court has confirmed the conviction and sentence of the appellant for the offence punishable under section 26 of the Arms Act.
(3.) The brief facts of the case is that police on secret information reached the place of occurrence and seized a country made revolver of seven chambers in presence of two independent witnesses from the possession of the accused -revision petitioner. After due investigation police submitted charge sheet and charges for the offences punishable under sections 25 and 26 of the Arms Act were framed against the accused-revision petitioner.;