VEMU RAMA RAO Vs. STATE OF A P

JUDGEMENT

(1.) Assailing the judgment dtd. 23/3/2007 in Crl.A.No.233 of 2003 on the file of the Court of learned X Additional Sessions Judge, Guntur at Narasaraopet, confirming the conviction and sentence passed against the accused by the judgment dtd. 22/5/2003 in S.C.No.904 of 2000 on the file of the Court of learned Principal Assistant Sessions Judge at Narasaraopet, for the charge under sec. 5 of Explosive Substance Act, 1908 (hereinafter referred to as "E.S. Act"), the petitioner/accused filed the present criminal revision case under Sec. 397 r/w.401 of the Criminal Procedure Code, 1973.

(2.) The revision case was admitted on 2/4/2007 and the sentence of imprisonment imposed against the petitioner was suspended, vide orders in Crl.R.C.M.P.No.659 of 2007.

(3.) The shorn of prosecution case is that: