AMARNATH MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellants have been convicted u/s.3/4 of the Explosive Substance Act and sentenced to R.I. for three years by the 1st Additional Sessions Judge, Darbhanga in S.T. No.23 of 1984 by a judgment dated 28.7.1994.

(2.) THE case of the prosecution is that on 13.7.1982 at about 1 P.M. the informant suddenly heard a bomb explosion from the house of one Ram Prit Mahto and when he went there he saw smoke coming and four persons were injured including the appellants, who were suspected to have been involved in manufacturing bombs.