MADHIVANAN Vs. STATE

JUDGEMENT

(1.) ACCUSED Nos.1, 3 to 7 and 9 to 11 in Sessions Case No.414 of 1996 on the file of IV Additional Sessions Judge, Chennai, are the appellants herein. The learned counsel for the appellants as well as the learned Government Advocate (Criminal side) filed independent Memos stating that the second Appellant K.Bharathi, the third Appellant M.K.Kasinathan and the fifth Appellant Subramani are dead they also enclosed the Death Certificates of the above appellants. The Memos are recorded. The appeal abates in so far as they are concerned. The appellants will be referred to as per their rankings before the trial Court, in this judgment for the sake of convenience.

(2.) THE prosecution alleged that the accused persons in the case conspired and indulged in rioting, armed with deadly weapons and caused the murder of Executive Director of Food Corporation of India Neelagandan by throwing petrol bombs on him during the occurrence on 16.1.1995 and the learned Sessions Judge framed the following charges against them: TABLE

(3.) THE case of the prosecution is briefly stated as follows: