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Judgment
4 paragraphs · 96 words
1.
We have no doubt that the appellant has been rightly convicted u/s 19(c) and Section 20 of the Arms Act. As to the offence u/s 19(f), Section
29 of the Arms Act lays down that no proceeding shall he instituted against any person in respect of such an offence without the previous sanction
of the District Magistrate. No such sanction was obtained till after commitment. Neither Section 532 nor Section 537, Criminal Procedure Code,
can cure the omission. The conviction u/s 19(f) is, therefore, set aside. We reduce the sentence to six weeks'' rigorous imprisonment.