ANUBHA RAWAT CHOUDHARY,J. - (1.) Heard Mr. Pankaj Srivastava, counsel appearing on behalf of the appellants.
(2.) Heard Ms. Priya Shrestha, counsel appearing on behalf of the State.
(3.) This appeal has been filed for the following reliefs: - "That this appeal is directed against the judgment of conviction dated 16.09.2019 and order of sentence dated 30.09.2019 passed by the learned Court of Sri Manoj Chandra Jha, Additional Sessions Judge-VI, Garhwa in Session Trial Number-329/2011 [arising out of G.R. Case No. 908/11 (corresponding to Dhurki P.S. Case No. 43/11)] whereby and where under the appellants has been convicted under the various sections of Arms Act. The appellant number 1 has been convicted under Sections 25(1A), 25(1B)a and 26 Arms Act and has been sentenced to undergo Rigorous Imprisonment for six years and fine of Rs. 3000/- for the offence punishable under Section 25(1A),R.I. of three years and fine of Rs. 3000/- for the offence punishable under Section 25(1B)a and R.I. for five years and fine of Rs. 3000/- for the offence punishable under Section 26 Arms Act, and in default of payment of each fine to undergo simple imprisonment of three months for each default. The appellant number 2 has been convicted under sections 25(1)(a), 25(1A), 25(1B)a and 26 Arms Act and has been sentenced to undergo R.I. of five years and fine of Rs. 3000/- for the offence punishable under Section 25(1)(a), Rigorous Imprisonment for seven years and fine of Rs. 3000/- for the offence punishable under Section 25(1A), R.I. of three years and fine of Rs. 3000/- for the offence punishable under Section 25(1B)a and R.I. for five years and fine of Rs. 3000/- for the offence punishable under Section 26 Arms Act, and in default of payment of each fine to undergo simple imprisonment of three months for each default. The appellant number 3 has been convicted under sections 25(1B)a and 26 Arms Act and has been sentenced to undergo R.I. of two years and fine of Rs. 3000/- for the offence punishable under Section 25(1B)a and R.I. for one year and fine of Rs. 3000/- for the offence punishable under Section 26 Arms Act, and in default of payment of each fine to undergo simple imprisonment of three months for each default. The appellant number 4 has been convicted under sections 25(1B)a, 25(1) (a) and 26 Arms Act and has been sentenced to undergo Rigorous Imprisonment for three years and fine of Rs. 3000/- for the offence punishable under Section 25(1B)a, R.I. of six years and fine of Rs. 3000/- for the offence punishable under Section 25(1)(a) and R.I. for five years and fine of Rs. 3000/- for the offence punishable under Section 26 Arms Act, and in default of payment of each fine to undergo simple imprisonment of three months for each default." ;