SAYED ABU NASIR Vs. STATE

JUDGEMENT

(1.) THIS appeal has been filed by the appellant against his conviction by the Addl. Sessions judge Delhi in Sessions Case No. 156/2 arising out of FIR No. 41/99 which was registered at p. S. New Delhi Railway Station under Section 121/121-A/122/123 IPC r/w Section 120-B ipc, under Section 3 and 4 of the Explosive substances Act, and Section 14 of the foreigners Act.

(2.) BY the impugned judgment, the appellant was convicted only under Section 4 (b) of the Explosive Substances Act, while he was acquitted of all other charges. The sentence of 7 years awarded to him has already been undergone by him.

(3.) THE appellant has filed the present appeal by alleging that he has been falsely implicated in this case and that he was brought to Delhi by the Police officials of Crime Branch.