K VELLINGIRI Vs. ABDUL NAZER MAHDANI

JUDGEMENT

(1.) THIS Revision is preferred by P. W. 94-K. Vellingiri, P. W. 98-S. Vezhavendan, P. W. 211-A. Balasubramanian, P. W. 214-A. Muthusamy, P. W. 97-K. Kuppusamy, against the acquittal of A14-Abdul Nazer Mahdani, A122-Nowsath, A123-Sardar @ Saithan, A136-A. T. Mohamed Asraf, A137-M. V. Subair, A148-Sivakumar @ Abdul Hameed @ Kuttubudeen, A165 - Sivakumar @ Akkoji @ Abdullah, passed by the learned Sessions Judge for Exclusive Trial for Bomb Blast Cases, Coimbatore in S. C. No. 2 of 2000 dated 1. 8. 2007.

(2.) THE incident pertains to Coimbatore serial bomb blasts which took place in the evening hours of 14. 2. 1998 in Coimbatore city.

(3.) THE facts had already been narrated in the appeals in Crl. A. No. 1111 of 2007 etc. , batch and hence, it is not necessary to re-state the said facts once again.