Hitting with a gun not the same as shooting with one
Criminal
The Madras High Court deleted a charge under Section 25 of the Arms Act against an accused who attacked the complainant physically with a gun.
Instead of shooting the complainant, the accused had bashed him on the head with the butt of the gun. No shots were fired in the altercation. Section 25 of the Act is a provision making punishable a wide variety of gun-related activities, including: converting imitation firearms into operational weapons; or indulges in the sale and manufacture of ammunition.
The court noted that the the accused was licensed to own the gun and only caused a “simple injury”, not a gunshot wound. As such, the matter was outside the remit of Section 25 of the Arms Act.
Tags : ARMS ACT ASSAULT SIMPLE INJURY
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