STATE OF H.P. Vs. SHANKAR LAL

JUDGEMENT

(1.) THE present criminal appeal has come up for consideration after the leave to appeal has been granted under Section 378(3) of the Code of Criminal Procedure, in reference to judgment dated 15.2.1997 passed by learned Sessions Judge, Solan, HP in Sessions Trial No. 1 -A/7 of 1996 thereby acquitting the respondent/accused for the offence under Section 5 of Indian Explosives Act, 1908 in reference to FIR No. 104/3 dated 22.8.1993.

(2.) MR . Rajesh Verma, Advocate is requested to assist the Court as Legal -Aid counsel. He has agreed to assist the Court. Whether the reporters of the local papers maybe allowed to see the judgment?

(3.) IN order to prove its case, prosecution has examined as many as 9 prosecution witnesses, whereas, to his statement under Section 313 Cr.P.C., accused denied the prosecution case.