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[Entire Act]
Union of India - Section
Section 28 in The Arms Act, 1959
28. Punishment for use and possession of firearms or imitation firearms in certain cases.
- Whoever makes or attempts to make any use whatsoever of a firearm or an imitation firearm with intent to resist or prevent the lawful arrest or detention of himself or any other person shall be punishable with imprisonment for a term which may extend to seven years [and withfine] [[Substituted by Act 25 of 1983, Section 10,for[,or with fine, or with both" (w.e.f. 21.6.1983).]].Explanation. - In this section the expression imitation firearm has the same meaning as in section 6.| Form of Charge ▼ |
| Form of Charge under section 28I,..............(name and office of the Magistrate, etc.),hereby charge you..............(name of the accused)as follows:That you,on or about the...............day of.............., at..............., made or attempted to make use of firearm, namely,..............., or an immitation firearm, namely,..............., with intent to resist or prevent the lawful arrest or detention of yourself or other person and thereby committed an offence punishable under section 28 of the Arms Act, 1959, and within my cognizance.And I hereby direct that you be tried by this Courton the said charge. |