C SELVAKUMAR ALIAS MURUGESAN Vs. STATE

JUDGEMENT

(1.) TOTALLY eighteen accused were charged in S.C.No.34 of 1999 on the file of the First Additional Sessions Judge, Salem.

(2.) A1 to A18 were charged for offences under sections 148, 307 read with 149 and 332 read with 149 IPC, and section 3(1) of the TNPPD Act read with section 149 IPC, A1 to A6 under sections 341 IPC and 3 of Explosive Substances Act, A7 to A18 under section 6 of the Explosive Substances Act, A6 to A11 under section 332 IPC, A1 to A5, A7 to A10 and A12 to A18 under section 332 read with 149 IPC, A1 to A10 and A14 under section 302 read with 34 IPC, A2 to A9 and A11 to A13 and A15 to A18 under section 302 read with 149 IPC, A3, A4 and A8 under section 302 read with 34 IPC, A1, A2, A5 to A7 and A9 to A18 under section 302 read with 149 IPC, A5, A7, A15 and A17 under section 302 read with 34 IPC, A1 to A4, A6, A8 to A14 under section 302 read with 149 IPC, A2 to A6 and A18 under section 302 read with 34 IPC, A1, A3 to A5 and A7 to A17 under section 302 read with 149 IPC, A11, A12, A13 and A16 under section 302 read with 34 IPC and A1 to A10, A14, A15, A17 and 18 under section 302 read with 149 IPC.

(3.) THE present appeal was not even numbered at that time and therefore, the judgment dated 1.2.2007 could not deal with the case of A-2, who is the appellant in this appeal.