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Judgment
2 paragraphs · 147 wordsOn the wording of sec. 19 of the Indian Arms Act, it is clear that the only person who can be punished under cl. (f) to sec. 19, is the person who has in his possession or under his control any arm in contravention of the provisions of secs. 14 and 15, that is to say, without license except in certain tracts or tract. Now, it is clear that if the man has not had a gun for one and a half years, he could not very well have a license, and whether he is liable for any irregularity which was committed in respect of this gun during the 4 years previous to its sale to Maheshwar Singh''s son cannot be gone into in these proceedings. The Rule is made absolute and the conviction and sentence are set aside.
The fine if paid will be refunded.