ROCKET RAJA Vs. STATE

JUDGEMENT

(1.) Heard Mr.Kathirvel, learned Senior Counsel for Mr.Prabhu, learned counsel appearing for the appellant and Mr.K.Suyambulinga Bharathi, learned Government Advocate (Crl. Side) appearing for the respondents 1 and 2.

(2.) This appeal has been filed to set aside the order passed by the learned II Additional District and Sessions Judge, Tirunelveli dated 106.2018 made in Cr.M.P.No.1742 of 2018 and to enlarge the appellant on bail.

(3.) The case against the appellant is that there was a dispute between one Kumar and the first and second accused regarding the land and the case in O.S.No.476 of 2016 is pending before the District Munsif, Tirunelveli. When the case was posted for judgment for 06.02018, the appellant with the support of A1 and A2 threatened L.Ws.1 to 4 and on 2018, A1 to A3 were stating that something has to be done against one Kumar who is causing problem in the land and conspired with the other accused and on 24.02.2018, A4 and A8 prepared country bomb in the house of A3 and A4 to A9 throw the country bomb upon the first witness and had injured the finger of the first witness. A6 has thrown the bomb upon the kitchen and had caused injury to the second witness. Accused 4 and 5 attacked one Senthil and murdered him. Only on the instigation of A1 to A3 and A10, A4 to A9 murdered the deceased and attacked the other witness. A case in Crime No.30 of 2018 is registered against the accused under Section 147, 148, 447, 294(b), 324, 302, 506(ii) and 120(B) of IPC and Section 3 and 4(a) of Explosive Substance Act r/w. Section 3(1)(r), 3(1)(s) of SC/St (POA) Amendment Act, 2015 and 3(2)(V) of SC/ST (POA) Act 1989.