R.KALIAPPAN Vs. STATE

JUDGEMENT

(1.) This criminal appeal has been filed against the judgment and order dtd. 24/10/2016 passed in S.C.No.238 of 2015 on the file of the I Additional District and Sessions Court, (Sessions Courts for Trial of Bomb Blast Cases), Bomb Blast Cases (FAC), Coimbatore.

(2.) The prosecution story runs thus:

(3.) Heard Mr.Radha Pandian, learned counsel for Kaliappan (A2) and Mr.M.Babu Muthu Meeran, learned Additional Public Prosecutor appearing for the respondent/State.