GOVINDASAMY Vs. STATE

JUDGEMENT

(1.) The appellants are the accused 1 to 9 convicted and sentenced by the trial Court.

(2.) The accused 1 to 9 are charged with the offences under Sections, 148, 147, 302, 302 r/w.149, 324, 324 r/w.149, 323, 323 r/w. 149, 427 I.P.C. and under Section 3 of the Explosive Substances Act, 1908.

(3.) It is alleged by the prosecution that on 2.2.1992 at about 10.30 A.M., the accused 1 to 9 formed themselves into an unlawful assembly with the common object of committing the murder of Venkatachala Gounder and also to cause injuries to the witnesses and in the course of the same transaction, A1, A2 and A6 were armed with sticks, A3 in possession of country made bomb, A4 armed with spear and A5 armed with veechu aruval and thereby A1 to A6 committed the offences punishable under the said provisions of law.