HANUMANT SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THE appellants by filing this appeal under Section 374 (2) of the Code of Criminal Procedure, 1973 has assailed their judgment of conviction and order of sentence passed under Section 9B of the Explosives Act, 1884 (hereinafter referred to as the Act) and thereby sentenced them to suffer six months rigorous imprisonment and fine of Rs. 1,000/- each and in default to suffer further imprisonment of one month.

(2.) NO exhaustive statement of facts are required to be narrated for the disposal of this appeal, suffice it to say that the appellants alongwith other accused persons were tried for the offence under Section 148, 307, 149 of IPC and also under Section 9B of the Act. Learned Trial Court acquitted all the accused persons including appellants from the charges punishable under Sections 148, and 307/149 of IPC. However, these two appellants have been convicted under Section 9B of the Act.

(3.) ON the other hand Sushri Sudha Shrivastava, learned Public Prosecutor for the respondent/State, has argued in support of the impugned judgment.