STATE Vs. SUNDAR

JUDGEMENT

(1.) Since all the instant four criminals have been preferred challenging the judgment and order dated 09.05.2016 passed in S.C. No.7 of 2004 on the file of the Additional District and Sessions Court for Exclusive Trial of Bomb Blast Cases, Chennai at Poonamallee, they are considered and decided by this common judgment.

(2.) The prosecution story reads thus:

(3.) Heard Mr. N. Manokaran, learned counsel for Dharamchand (A.3), Mrs. Vedavallikumar, learned counsel representing Mr.S. Murugan, learned counsel on record for Sundar (A.1), Mr. V. Gopinath, learned Senior Counsel representing Mr.Swami Subramanian and Mr.P.Pugalenthi, learned counsel on record for Anbu (A.2) and Mr.R.Muniyapparaj, learned Government Advocate (Crl. Side) appearing for the State.