Joymalya Bagchi, J. - (1.) Conviction against the appellant was recorded under Section 304 of the Indian Penal Code and he was ordered to suffer rigorous imprisonment for five years and to pay fine of Rs. 3,000/-, in default, to suffer further rigorous imprisonment for six months.
(2.) Nobody appeared for the appellant and Ms. Zareen N. Khan, learned advocate was requested to appear as Amicus Curiae.
(3.) Ms. Khan argued that the P.W. 1, the de-facto complainant is not an eye witness. It is also doubtful whether the other witnesses who claim to be eye witnesses actually saw the incident. She also submitted that no bomb particles were found in the body of the victim by the autopsy surgeon, P.W. 11. She has accordingly prayed for acquittal of the appellant.;