R.P. RAVICHANDRAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Leave granted.

(2.) For the reasons stated, applications for impleadment are allowed.

(3.) The appellants/applicants have been convicted for offences under the Indian Penal Code, 1860, the Arms Act, 1951, the Explosive Substances Act, 1908, the Passport Act, 1967, the Foreigners Act, 1946, the Indian Wireless Telegraphy Act, 1933 and the Terrorist and Disruptive Activities (Prevention) Act, 1987 for the assassination of Shri Rajiv Gandhi, the Former Prime Minister of India and others, on 21/5/1991. This Court, vide judgment dtd. 11/5/1999, upheld the conviction and sentence imposed on the appellants/applicants.