ABU Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant, who was the sole accused in S.C. No. 397 Of 1999 on the file of the Additional Sessions Court, Fast Track (Adhoc-I), Kozhikode, challenges the conviction entered and the sentence passed against him by the said court for an offence punishable under Section 9(B)(1)(b) r/w Section 5 of the Explosives Act, 1884.

(2.) The case of the prosecution can be summarised as follows :-

(3.) On the accused pleading not guilty to the charge framed against him by the court below for the aforementioned offences, the prosecution was permitted to adduce evidence in support of its case. The prosecution altogether examined 10 witnesses as P.Ws 1 to 10 and got marked 13 documents as Exts. P1 to P13.