This appeal is directed against the judgment and final order dt passed by the High Court of Punjab Haryana at Chandigarh hereinafter referred to as High Court in Criminal Appeal ... No CRA-D- -DB of where by the High Court set-aside the conviction and sentence of the Appellant under Section -B IPC however the High Court upheld the conviction and sentence of the Appellant under Sections Arms Act whereby the Appellant was sentenced to undergo Rigorous Imprisonment for years under Section of the Arms Act and Rigorous Imprisonment for months under Section of the Arms Act