AMEEN WANI Vs. STATE

JUDGEMENT

(1.) BY the impugned judgment dated 16th February, 2010, Mohd. Ameen Wani and Luthfur Rahman stand convicted in the chargesheet arising out of FIR No. 2/2007, P.S. Special Cell, Lodhi Road. They have been sentenced to undergo imprisonment and fine by order dated 10th March, 2010, for the following offences:

(2.) LUTHFUR Rahman is a Bangladeshi national and accepts and does not challenge his conviction and sentence under Section 14 of the Foreigners Act, 1946.

(3.) THE prosecution alleges that the explosive material was Pantaerythritol Tetranitrate, commonly known as PETN, a high grade explosive belonging to the Nitrate ester class of organic compounds.