MOHD. KHASIM KHASIM Vs. STATE

JUDGEMENT

(1.) The appellants in all the appeals aggrieved by the judgment of the Additional Metropolitan Sessions Judge for trial of Jubilee Hills Car Bomb Blast Case-cum-Additional Family Court, Hyderabad (for short 'the learned Sessions Judge') in S.C.No.95 of 2001 dtd. 22/11/2004, convicting the appellants for the offences under Sec. 120B IPC and sentenced to rigorous imprisonment for a period of six months, present appeals filed.

(2.) Briefly, the case of the prosecution is that the appellants herein and also the charge sheeted accused A1 to A7, who are residents of Pakistan were all part of Jamat-E-Hizbul Mujahideen. A1 is the chief namely Deendaar Anjuman and head of Jamat-E-Hizbul Mujahideen. He along with other accused/appellants who are members of the said organization entered into criminal conspiracy with the cause to carryout several terrorist acts for the purpose of desecration of places of worship and disrupting religious assemblies and other terror related activities. In the said process, the appellants herein have planted Improvised Explosive Devises (for short 'IEDs') at various religious places, which resulted in communal disharmony and disaffection towards the Government, for which reason they are liable for the offences under Ss. 120B, 124A, 153A,295, 295A, 296, 307, 324, 325, 326,395, 436 IPC and Ss. 3 to 6 of Explosive Substances Act and Ss. 25(i)(a) and 27 of Arms Act.

(3.) Accordingly, all the appellants/accused were charged for the said offences under 30 different counts/charges. The details of the charges framed are not relevant for the purpose of adjudication of these appeals.