- (1.) Leave granted.
(2.) The present appeal is filed against the judgment and order dated December 6, 2005 passed by a Single Judge of the High Court of Judicature for Rajasthan (Jaipur Bench) in S.B. Criminal Appeal No. 332 of 2005. By the said order, a Single Judge of the High Court dismissed the appeal filed by the appellant herein who had been convicted by the Additional Sessions Judge (Fast Track Court) No.1, Jaipur City, Jaipur in Session Case No. 27 of 2003.
(3.) It is not necessary to set out facts in detail since we have stated all the facts in Criminal Appeal No. 867 of 2006 (Suman Sood @ Kamal Jeet Kaur v. State of Rajasthan) and a cognate matter which we have decided today. Suffice it to state that a complaint being First Information Report (FIR) No. 84 of 1995 was registered at Malviya Nagar Police Station, Jaipur on February 26, 1995 against Daya Singh, appellant herein, Suman Sood @ Kamal Jeet Kaur (accused No.2) and one Harnek Singh @ Surender Verma (absconding) for offences punishable under Sections 353, 420, 468, 471, 472, 473, 474 read with Section 120B Indian Penal Code, 1860 ('IPC' for short), for offences punishable under Sections 4 and 5 of the Explosive Substances Act, 1908, Sections 7 and 25 of Arms Act, 1959 and Section 18 of TADA etc.;