JOHN ANTHONISAMY @ JOHN Vs. STATE

JUDGEMENT

(1.) The Appellant is the Accused No.1 in S.C.No.189 of 2008 on the file of the learned Sessions Judge, Court for Trial of Bomb Blast Cases, Coimbatore. There were four other accused arrayed as A2 to A5. The trial court framed charges as against all the five accused as detailed below:-

(2.) The case of the prosecution in brief is as follows:- The deceased in this case was one Mr.Kunjan @ Rajan. P.W.3 is the wife of the deceased. P.W.1 was owning a taxi bearing Regn. No.TN 41 P 5856. The Registration of the said vehicle stood in the name of P.W.2, who is the wife of P.W.1. The deceased was employed as driver by P.W.1 to drive the said car. On 25.05.2006, the deceased returned from Madurai with the car and paid a sum of Rs.1,500/- as the day's collection of fare. Then, he told P.W.1 that on 26.05.2006, he would be going to Udumalpet driving the car for hire. On 26.06.2006, at 06.30 a.m., the deceased left his house after informing his wife (P.W.3). Thereafter, he did not return.

(3.) Based on the above materials, the trial court framed as many as eight charges as detailed in the first paragraph of this judgement. A1 to A5 denied the same. In order to prove the case, on the side of the prosecution, as many as 30 witnesses were examined, 50 documents and 27 material objects were marked.