MOHD AAMIR KHAN Vs. STATE OF DELHI

JUDGEMENT

(1.) Criminal Appeal No. 823 of 2003 challenges the judgment of conviction dated 23.4.2003 and order of sentence dated 8.5.2003 passed by the Additional Sessions Judge, Delhi, convicting and sentencing the appellant under Sections 302/307/436 IPC and Section 3 of the Explosive Substances Act in Sessions case No. 104 of 1998 arising out of FIR No. 631 of 1997, Police Station Karol Bagh, New Delhi.

(2.) Brief facts of the Prosecution case, as have been noted by the Additional Sessions Judge in his judgment under challenge, are as follows:

(3.) Upon completion of investigation, the Police filed challan in Court against the Appellant and one Mohd. Shakeel who was allegedly making the bomb and had supplied the same to Mohd. Amir Khan. Charges were framed under Sections 302/307/436 IPC and Section 3 of the Explosive Substances Act against the appellant only while his co-accused was discharged.