AJAY KUMAR NOTWANI Vs. STATE OF M P

JUDGEMENT

(1.) This appeal has been preferred against the judgment dated 21/3/2006 passed by the IVth Additional Sessions Judge, Jabalpur in S.T.No.375/04, whereby the appellant was convicted and sentenced as under with the direction that the custodial sentences shall run concurrently :- Convicted under Section Sentenced 3 of the Explosive Substance Act, 1908 (for short 'the Act') to undergo RI for 10 years and to pay fine of Rs.5000/-, and in default,to suffer RI for5 months 323 of the IPC to undergo RI for 3 months.

(2.) However, during pendency of this appeal, pursuant to permission granted by this Court on 29/10/2007, complainant Hargovind (PW2), who is none other than the father of the appellant, has compounded the offence under Section 323 of the IPC. Consequently, he stands acquitted of the corresponding charge.

(3.) The prosecution story, in short, may be narrated as under :