- (1.)Leave granted. Upon however such a grant of leave in regard to special leave petition (criminal) nos. 3578-3580 of 1994, and since criminal appeal nos. 802-804 of 1994 arise out of a common occurrence are being dealt with by one common judgment.
(2.)In criminal appeal nos. 802-804 of 1994, the state is in appeal against the judgment of the High Court directing an order of acquittal. The respondents herein being accused nos. 1,2,4 and 5, along with accused no. 3, who happened to have been acquitted by the learned sessions judge himself, moved the High Court in appeal against the judgment of the learned sessions judge being tried under sections 302 and 201 of the Indian Penal Code and under section 3 of The Explosive Substances Act.
(3.)The learned sessions judge, as noticed above, found the above noted persons guilty of offences under sections 302 and 201 of the Indian Penal Code as also under section 3 of The Explosive Substance act and sentenced them to undergo life imprisonment for the first offence and further orders of imprisonment for various periods though the sentences were directed to run concurrently.