Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 102484] [Entire Act]

Union of India - Section

Section 27 in The Arms Act, 1959

27. [ Punishment for using arms, etc. [Substituted by Act 42 of 1988, Section 6, for Section 27 (w.e.f. 27.5.1988.]

(1)Whoever uses any arms or ammunition in contravention of section 5 shall be punishable with imprisonment for a term which shall not be less than three years but which may extend to seven years and shall also be liable to fine.
Form of Charge ▼
Form of Charge under section 27(1)I,..............(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..............., used arms or ammunition, to wit,..............., in contravention of section 5 of the Arms Act, 1959, and thereby committed an offence punishable under section 27(1) of the Arms Act, 1959, and within my cognizance.And I hereby direct that you be tried by this Court on the said charge.
(2)Whoever uses any prohibited arms or prohibited ammunition in contravention of section 7 shall be punishable with imprisonment for a term which shall not be less than seven years but which may extend to imprisonment for life and shall also be liable to fine.
Form of Charge ▼
Form of Charge under section 27(2)I,..............(name and office of the Court of Session),hereby charge you..............(name of the accused)as follows:That you,on or about the...............day of.............., at..............., used prohibited arms or prohibited ammunition, namely,..............., in contravention of section 7 of the Arms Act, 1959, and thereby committed an offence punishable under section 27(2) of the Arms Act, 1959, and within my cognizance.And I hereby direct that you be tried by this Court on the said charge.
(3)Whoever uses any prohibited arms or prohibited ammunition or does any act in contravention of section 7 and such use or act results in the death of any other person, [shall be punishable with imprisonment for life, or death and shall also be liable to fine] [Substituted 'shall be punishable with death' by Act No. 48 of 2019, dated 13.12.2019.].]
Form of Charge ▼
Form of Charge under section 27(3)I,..............(name and office of the Court of Session),hereby charge you..............(name of the accused)as follows:That you,on or about the...............day of.............., at..............., used prohibited arms or prohibited ammunition, namely,..............., or did an act, to wit,................, in contravention of section 7 of the Arms Act, 1959, and such use or act resulted in the death of other person and thereby committed an offence punishable under section 27(3) of the Arms Act, 1959, and within my cognizance.And I hereby direct that you be tried by this Court on the said charge.