SUPREME COURT OF INDIA

Before:- G.T. Nanavati and S.P. Kurdukar, JJ.

Crl.A. No. 601 of 1998. D/d. 24.09.1998.

Kulwant Singh - Petitioner

Versus

State of Punjab - Respondent

Arms Act, 1959 Section 25 Arm Possession - Accused found in possession of 303 rifle - Appeal dismissed for reasons recoded in Crl. Appeal No 568/98.

[Para ]

JUDGMENT

G.T. Nanavati, J. - The facts of this case are almost identical with the facts of Criminal Appeal No. 568/98 except that the appellant of this appeal was found in possession of one 303 rifle bearing No. BT 12517 and 4 live cartridges.

2. The learned counsel for the appellant has raised the same contention in this appeal. For the reasons recorded in Crl.A No. 568/98, they are all rejected and the appeal is dismissed.

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