PETTY @ PETTY KARTHI @ TAMIL SELVAN Vs. STATE

JUDGEMENT

(1.) As all the appellants are standing on the same footing having been convicted for the same offence by a common judgment, these appeals are disposed of by a common judgment.

(2.) The appellants/A1 to A5 were charged along with two other accused (A6 and A7 since acquitted), for the offences punishable under Sections 148, 449, 302 and 506(ii) IPC. While A1 to A7 were acquitted for the offence under Challenging the aforesaid conviction and sentence rendered in S.C. No. 42 of 2016 on the file of the Special Sessions Judge (Bomb Blast Cases), Coimbatore, the present criminal appeals have been filed.

(3.) Brief Facts: