BAKKIARAJ Vs. STATE, REPRESENTED BY, INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellants in C.A.No.655 of 2007 are A1 to A3 and the appellant in C.A.No.334 of 2008 is A4. Both Appeals arise out of Conviction and Sentence rendered by the Special Judge, Exclusive trial for Bomb Blast Cases, Poonamallee in S.C.No.2 of 2004 dated 18.07.2007.

(2.) On conclusion of trial, the trial Court found the appellants guilty and convicted them as follows:-

(3.) The brief facts of the case is as follows:-