GAPPU Vs. STATE OF U.P.

JUDGEMENT

(1.) List of cases has been revised and the case is being taken up in the revised call for hearing.

(2.) Heard learned counsel for the parties.

(3.) The instant Criminal Appeal under Sec. 374 Cr.P.C. has been moved on behalf of the appellant, against the order dtd. 11/2/2009 passed by learned Additional Sessions Judge (F.T.C.), Court No.32, Barabanki in Sessions Trial No.174 of 2007, Case Crime No.157/2006, Police Station Rudauli, District Barabanki, convicting and sentencing the appellant for four years imprisonment alongwith fine of Rs.4,000.00 under Sec. 4 of Explosive Substance Act and for four years imprisonment alongwith fine of Rs.4,000.00 under Sec. 5 of Explosive Substance Act with default stipulations.