V K RAKESH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE above appeal is preferred by the appellant-first accused against the judgment dated 05. 02. 1999 in S. C. No. 27 of 1998 on the file of II Additional Sessions Judge, pondicherry.

(2.) THE petitioner is the first accused in the case. Among nine accused, the appellant, on conclusion of trial, was convicted for an offence punishable under Section 3 of the Explosive Substances Act and sentenced to undergo rigorous imprisonment for three years and to pay a fine of rs. 1000/-, in default, to undergo simple imprisonment for one month. He was also convicted for the offence under section 324 IPC (3 counts) and sentenced to undergo rigorous imprisonment for six months under each count and the sentence of imprisonment passed under Section 324 IPC shall run concurrently with the sentence passed under Section 3 of explosive Substances Act, 1908 and the default sentence shall run consecutively.

(3.) ACCUSED 2 to 9 were acquitted of the charges framed against them.