(1.) By Court:
(2.) HEARD the learned Counsel for the Appellants and the learned Counsel for the state.
(3.) IT is submitted by learned Counsel for the Appellants that although the prosecution witnesses have stated in Court that bomb was hurled by the Appellants alongwith seven others, but no seizure of any explosive substance has been proved nor Investigating Officer has been examined in the case. Moreover, learned Counsel stated that there is no evidence as to whether the son of the informant received injury by any bomb or injury by a gun shot. Doctor has found a linear abrasion and injury caused by partially sharp and irregular object, was simple in nature. In that view of the matter, the prosecution case of hurling bomb and causing injury by firearm has not been proved and as such, conviction of two Appellants under Section 3 of the Explosive Substance Act is bad in law and fit to be set aside.