ISHARAUL HAQUE Vs. STATE OF BIHAR

JUDGEMENT

(1.) NOBODY appears for the appellants. Mr. Ranvir Singh is appointed as Amicus Curiae in this case who is present in Court.

(2.) THIS appeal is directed against the judgment of conviction dated 1.12.1999 and order of sentence dated 2.12.1999, passed in Sessions Trial No. 4 of 1988, arising out of G.R. Case No. 1788 of 1986 by the 2nd Additional Sessions Judge, Katihar by which both the appellants have been convicted and sentenced to undergo R.I. for 5 years under Section 3 read with Section 34 of the Explosive Substance Act. They are also sentenced to undergo R.I. for 3 years under Section 5 of the Explosive Substance Act and further 7 years R.I. under Section 307/34 of the Indian Penal Code. All the sentences are directed to run concurrently.

(3.) P.W. 4 is the formal witness who has proved the formal First Information Report (Ext. 3).