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Judgment
1 paragraphs · 102 words
1.
The gun which is the subject of the charge in this case was found concealed in the house of the accused, when it was being searched by the Police in connection with a case of dacoity. The accused has been convicted u/s 20 of the Indian Arms Act, XI of 1878, and the facts show that the offence is made out. He has been sentenced to three years'' rigorous imprisonment. No special grounds are mentioned in the judgment for imposing such a heavy sentence. Having regard to the circumstances of the case we reduce the sentence to three months'' rigorous imprisonment.