GANDHI Vs. STATE

JUDGEMENT

(1.) The Present appeal is filed against the conviction and sentence passed by the Sessions Judge, Special Court for bomb blasts cases, Coimbatore, dtd. 31/10/2017, in S.C. No.144 of 2017, as detailed hereunder.

(2.) Going to the facts of the case of the prosecution, it is seen that Nandakumar (P.W.1) and the deceased Sankar were employed in Prism Casting Company at Maniyakarampalayam under a contractor. While P.W.1 belonged to Appanaickanpalayam, Thudiyalur, Coimbatore, the deceased victim hailed form Vadavalli.

(3.) Heard Ms.R.Shase, learned counsel for the appellant and Mr.S.Babu Muthu Meeran, learned Additional Public Prosecutor, for the respondent/state.