AJAY @ AJJOO Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Appellant No.2 Vijay @ Vijjoo has expired.

(2.) Learned counsel for the appellant submits that there is no reliable evidence to convict the appellant/accused (Ajay) on the basis of evidence; therefore, the appeal should be allowed and the appellant be acquitted of the charges under Sec. 3 of Explosive Substance Act and Sec. 427 IPC.

(3.) Ms. Preeti Bais, learned Panel Lawyer for the respondent/State, since she is an officer of the court, submits that basic evidence was against the Co-accused/appellant No.2 Vijay @ Vijjoo who has expired and regarding appellant No.1 Ajay evidence is very weak. Therefore, this court may pass appropriate orders as it may deem fit.