Penal Code, 1860 (IPC) - Sections 148, 149, 302 and 307 - Explosive Substance Act, 1908 - Sections 4 and 5 - Murder - Accused with 11 persons attacked with country made bombs as also Laathis and tabbal - Deceased received multiple injuries and eventually succumbed while receiving the treatment he was died - Deceased was a history-sheeter and had scores of criminal cases pending against him or cases in which he was involved - Simply because the deceased had a chequered past which constituted several run-ins with the law, Courts cannot give benefit thereof, particularly when such claims are bald assertions, to those accused of committing such a person's murder - Conviction and sentence upheld - Appeal dismissed. - Supreme Court of India Judgements