STATE OF MAHARASTRA Vs. AJAI YASH PRAKASH MARWAH

JUDGEMENT

(1.) HEARD Mr. H.P. Rawal, learned ASG duly assisted by Mr. Sat- yakam, learned Counsel for the appellant (CBI). None appeared for the respondent.

(2.) THE instant appeal is directed against the impugned judgment and order dated 2.8.2007 passed by the Designated Court under TADA for the Bombay Bomb Blast Case, Greater Bombay in B.B.C. No. 1/1993 whereby the appellant (A-120) has been acquitted of all the charges framed against him.

(3.) IN addition to the first charge, the appellant (A-120) was also charged for having committed the following offence in pursuance of the criminal conspiracy described at charge firstly: