GONUGUNTLA RAMESH Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Appeal is filed under Sec. 374(2) of the Criminal Procedure Code (for brevity "Cr.P.C."), challenging the judgment dtd. 7/4/2009 passed in S.C.No.330 of 2008 on the file of the Sessions Court at Ongole.

(2.) The appellant/convict was convicted for the offence punishable under Sec. 5 of the Explosive Substances Act, 1908, and sentenced to suffer rigorous imprisonment for a period of two years and to pay a fine of Rs.100.00, in default, to suffer simple imprisonment for one month.

(3.) The case of the prosecution, in brief, is that: