SAUD ALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) CRIMINAL Appeal No. 99 of 1997 preferred by Appellants Md. Saud Alam and Md. Tabrez and Criminal Appeal No. 136 of 1997 preferred by sole Appellant Md. Salahuddin arise: out of the same judgment dated 7.2.97 and order dated 14.2.97 passed by 2nd Additional Sessions Judge, Bhagalpur, in Sessions Trial No. 53/95 and, therefore, both the appeals have been heard together and are being disposed of by this common order.

(2.) ALL the three Appellants have been convicted and sentenced to undergo R.I. for 14 years each under Section 5 of the Explosive Substance Act.

(3.) THE case of Appellants before the court below as it appears from the trend of cross examination of prosecution witnesses is their complete denial of charges and their false implication in this case.