MOHAMMED RAZHUR REHAMAN @ UMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Totally eight accused persons were charge- sheeted for the offences punishable under Sections 120-B. 121, 121-A, 122, 124-A, 153-A, 153-B of IPC, under Sections 5 & 6 of Explosive Substances Act, 1908, under Sections 25, 26 & 28 of the Arms Act, 1959 and also under Sections 10, 11, 13 of the Unlawful Activities (Prevention) Act, 1967.

(2.) The trial Court after due contest by the accused persons has found them guilty. A1 to A6 were convicted for the offence punishable under Sections 120-B, 121-A, 121 of IPC, Sections 5 & 6 of the Explosive Substances Act and also convicted A2, A3, A4 and A6 for the offence punishable under Sections 25 & 26 of the Arms Act. A-7 was acquitted of all the offences alleged against him. A1 to A6 were also acquitted of the offences punishable under sections 10 & 13 of the Unlawful Activities (Prevention) Act and also under Section 153-A & 153-B of IPC.

(3.) The Trial Court has sentenced -