RAJESHKUMAR @ RAJESH Vs. STATE

JUDGEMENT

(1.) The appellant in Crl.A. No. 175 of 2015 is A.1; the appellant in Crl.A. No.176 of 2015 is A.2; the appellant in Crl.A. No.490 of 2014 is A.3; the appellant in Crl.A.No.436 of 2014 is A.4 and the appellant in Crl.A.No.482 of 2014 is A.5 in S.C. No.187 of 2008, on the file of the learned Sessions Judge for trial of Bomb Blast Cases, Coimbatore. The trial Court framed charges against all the accused as detailed below:- <IMG>JUDGEMENT_216_LAWS(MAD)7_2016.jpg</IMG>

(2.) The case of the prosecution, in brief, is as follows:-

(3.) Based on the above materials, the trial Court framed charges as detailed in the first paragraph of this judgment. In order to prove the case of the prosecution, as many as 28 witnesses were examined and 43 documents were exhibited besides 20 Material Objects.