AIR 1968 PUNJAB AND HARYANA 520 ::1968 CurLJ 355 ::1969 AllCriR 47 ::70 Pun LR 429 ::ILR (1968) 2 PunjHar 315

Punjab And Haryana High Court

Hon'ble Judge(s): J. S. Bedi , J

Arms Act (54 of 1959) , S.2(1)(c)— Gandasa is covered by definition of arms. Gandasa is a sharp-edged weapon and is adapted and designed as a weapon for offence or defence. Many a murder are committed by such a weapon. It is not a weapon which is primarily and solely used for domestic or agricultural purposes. It is, therefore, covered by the definition of 'arms' in the Arms Art 1959. AIR 1927 Lah 162, Disting.(Para 3)