NIA Special Court, Puducherry convicted six accused persons for their involvement in the case. The case was originally registered as FIR No. 25 /2014 at Odiansalai Police Station, Puducherry and was subsequently taken up by Crime Branch, Puducherry and thereafter NIA had re registered the same as RC-01/2014/NIA/HYD. After investigation, NIA had filed Charge Sheet against above six accused persons on 30.09.2014.
Investigation by NIA had revealed that accused Thiruselvam @ Murasu @ Sankar, an active member of Tamil Nadu Liberation Army (TNLA), a proscribed terrorist Organization, was conducting a series of conspiracy meetings at Odaikkal village, Ramnad District at the residence of co-accused John Martin besides at Siravayal village in Sivagangai District with associates Thangaraj @ Thamizharasan, Kaviarasan @ Raja, Kalailingam @ Kalai, Karthik @ Aadhi @ Jeeva and John @ John Martin.
Investigation established that the accused persons had conspired against the Government of India to cause IED explosion in the form of pipe-bombs. NIA Spl. Court, Puducherry held the above six accused persons guilty and convicted Thiruselvam @ Murasu @ Sankar, Kaviyarasan @ Raja, Kalailingam, Karthik and John Martin to 7 years of Rigorous Imprisonment and imposed a fine of Rs.3500/- each and convicted Thangaraj @ Tamilarasan to 5 years of Rigorous Imprisonment and Rs.3000/- under various sections of IPC, Unlawful Activity (Prevention) Act, 1967 and Explosive Substances Act, 1908.
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