RAM MEHAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) IN narrow compass, the prosecution story is that the petitioner was apprehended on September 2, 1984 and one country-made pistol and one live cartridge was recovered from him. The same were taken into possession. The petitioner could not produce any licence or permit. He was accordingly challaned and sent up for trial.

(2.) AFTER the conclusion of trial, the petitioner was convicted under Section 25 of the Indian Arms Act and sentenced to undergo four months rigorous imprisonment and to pay a fine of Rs. 300/- and in default of payment of fine, to undergo one month's rigorous imprisonment. His appeal against the conviction and sentence also failed. Therefore, he is before this Court.

(3.) ALL these points raised by the counsel for the petitioner have been discussed and met with by the Courts below which have given valid reasons to reject the same. I fully concur with the conclusions arrived at by the Courts below and do not want to interfere with the same. Therefore, the conviction of the petitioner is confirmed.