SIMON Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Designated Court, Mysore, under the terrorist and Disruptive Activities (Prevention) act, 1987 (for short, "the TADA Act") , trying special Cases Nos. 44/94, 11/97 and 3/98, convicted and sentenced the appellants in terms of the impugned judgment and order dated 29th September, 2001. These appeals have been filed under Section 19 of the TADA Act by five appellants.

(2.) Appellant No. 1 Simon was accused No. 10 (A-10) , appellant No. 2 Kaliappa was accused no. 25 (A-25) , appellant No. 3 bilavendra was accused No. 27 (A-27) , appellant no. 4 Shekara was accused No. 34 (A-34) and appellant No. 5 Rama @ Ravana was accused no. 79 (A-79) in the cases before the special Judge of the Designated Court at mysore.

(3.) Accused Nos. 10, 25 and 27 have been convicted for offence under Sections 3.4 and 5 of the TADA Act, under Sections 120 (B) , 148, 143, 307, 149 and 302 I. P. C. and also under Section 25 of the Arms Act. On each of them, life imprisonment has been imposed. Accused no. 34 has been convicted for offence under Sections 143, 120 (B) , 302, 307 and 149 i. P. C. and also under Section 25 of the Arms act. He has also been ordered to undergo life imprisonment. Accused No. 79 has been convicted for offence under Section 5 of the TADA act besides Section 25 of the Arms Act and rigorous imprisonment of five years has been imposed on him.