RADHELAL SATNAMI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Radhelal Satnami, appellant herein was tried for commission of offences punishable under Sections 4 & 5 of the Explosive Substances Act, 1908 (henceforth "Act, 1908") on the charges that on 9.7.1999 about 17.-50 in village Basabar, P.S. Gandai, Distt. Rajnandgaon, from the possession of appellant four Live Detonator, Explosive Thread, Potassium Chlorate and Amonium Nitrate have been seized, which are explosive substances, from which the life and property could be endangered or by causing its explosion, life and property could be damaged.

(2.) The prosecution case as unfolded during the court of trial are as under:

(3.) Shri Awadh Tripathi, learned counsel appearing for the appellant would submit as under:-