This appeal challenges the judgment of the Chhattisgarh High Court dated which upheld the appellant's conviction and sentence under IPC Sections and Section of the Arms Act as decided earlier ... by the Sessions Court Ambikapur on While the co-accused Mohd Kalam Ansari was acquitted the appellant Vinod Nasmulla was sentenced to seven years of rigorous imprisonment with a fine under IPC provisions and an additional one and a half years under the Arms Act with all sentences to run concurrently