K ANJANEYULU Vs. STATE OF A P

JUDGEMENT

(1.) THE accused was found in possession of explosive substances. P.W.1 has not supported the version of the accused (sic. Prosecution). Merely because P.Ws.3 and 4 are police officers, their evidence cannot be rejected with regard to the seizure of bombs from the possession of accused. So, both the Courts have rightly convicted the accused under Section 5 of the Explosive Substances Act and sentenced to suffer two years rigorous imprisonment. However, taking a lenient view of the matter, I reduce the sentence of imprisonment from two years R.I. to six months R.I.

(2.) SUBJECT to the above modification in sentence, the criminal revision case is dismissed.