MOHAN SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Mohan Singh has preferred the present appeal challenging the judgment dated 14.01.2015 passed by the learned Additional Sessions Judge, Palwal whereby respondents No. 2 to 5 have been acquitted of the charges under Sections 307, 427, 506, 120B IPC and sections 3/4/5 of Explosives Act.

(2.) Two bottles containing substance akin to explosives with fuse wire were recovered from the wall. Two burnt emptied cement bags as well as pieces of fuse wire were taken in custody. Two detonator, five splentor, two wooden pieces, fuse wire and other material was taken in custody.

(3.) Another statement of Harkesh on recorded on 17.04.2011 wherein he while supporting the contents of his earlier statement on 24.03.2011 added that when he and his wife were sleeping at about 8.30 p.m. electricity was cut. Thereafter, they heard a noise like a bomb blast. Electricity was restored at 8.45 p.m. He was satisfied that respondent - Sharafat was threatening his father and his family members and he had sent Sahid respondent No. 3 with a bomb who had planted the same beside their house which did blast. Respondents Sahid and Sharafat had hatched the conspiracy alongwith other accused.