STATE Vs. LAKHBIR SINGH

JUDGEMENT

(1.) VIDE impugned judgment and order dated 19. 08. 2004, the appellants have been acquitted of the charges framed against them for offences punishable under section 4 of the Explosive Substance Act as also the charge of conspiracy under Section 120b IPC. They have also been acquitted of the charge punishable under Section 489b IPC.

(2.) THE State seeks leave to appeal against the impugned decision.

(3.) WE have heard learned counsel for the State and the respondents. Learned counsel for the State attempted to urge that a contra view point is possible from the evidence led, which view point supports the case of the prosecution.