STATE OF A P Vs. SHAIK JHAJA MOINUDDIN

JUDGEMENT

(1.) THIS appeal is filed challenging the judgment dt.22 - 11 -2004 in S.C.No.563 of 2001 of the Addl. Metropolitan Sessions Judge for trial of Jubilee Hills Car Bomb Blast Case -cum -Additional Family Court, Hyderabad, whereunder the said Court had acquitted the respondents/accused of offence under Sections 436, 324, 307, 295 and 296 r/w Section 34 IPC and Sections 3 to 6 of the Explosive Substances Act, 1908.

(2.) PENDING appeal, 2 nd respondent/A -2 died and so the appeal against him had abated. Therefore, in this appeal, this Court is concerned only with the correctness of the judgment of the Court below in so far as it acquitted the 1 st respondent/A -1.

(3.) ON 08 -06 -2000 at about 8 -30 a.m., a bomb was exploded in Jewett Memorial Baptist Church, Ongole, and in the said incident, P.Ws.1 to 3 received simple injuries.