SIVA Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgment of conviction and sentence, dtd. 17/11/2006, made in SC. No. 13 of 2001, by the Special Court for Exclusive Trial of Bomb Blast Cases, Poonamallee.

(2.) The 1st Appellant/A2 was convicted and sentenced (a) for the offence under Sec. 120B of IPC read with 307 of IPC, to undergo Rigorous Imprisonment for eight years, (b) for the offence under Sec. 120B of IPC read with Sec. 3 of the Explosive Substances Act, to undergo Rigorous Imprisonment for eight years, (c) for the offence under Sec. 120B of IPC read with Sec. 4 Tamil Nadu Property (Prevention of Damages and Loss) Act (in short TNPP Act), to undergo Rigorous Imprisonment for three years, (d) for the offence under Sec. 3 of the Explosive Substances Act, read with Sec. 34 of IPC, to undergo Rigorous Imprisonment for eight years, (e) for the offence under Sec. 307 read with 34 of IPC (14 counts), to undergo Rigorous Imprisonment for eight years under each count and (f) for the offence under Sec. 4 of the TNPP Act, to undergo Rigorous Imprisonment for three years and was directed to undergo the sentences concurrently.

(3.) The 2nd Appellant/A3 was convicted and sentenced (a) for the offence under Sec. 120B of IPC read with Sec. 3 of the Explosive Substances Act, to undergo Rigorous Imprisonment for eight years, (b) for the offence under Sec. 120B of IPC read with 307 of IPC, to undergo Rigorous Imprisonment for eight years, (c) for the offence under Sec. 120B of IPC read with Sec. 4 Tamil Nadu Property (Prevention of Damages and Loss) Act, to undergo Rigorous Imprisonment for three years, (d) for the offence under Sec. 3 of the Explosive Substances Act, read with Sec. 6 of the Act to undergo Rigorous Imprisonment for eight years and (e) for the offence under Sec. 4 of the TNPP Act, to undergo Rigorous Imprisonment for three years and was directed to undergo the sentences concurrently.