KOOLI SASEENDRAN Vs THE STATE OF KERALA HOME DEPARTMENT
Bench: HON'BLE MR. JUSTICE DEEPAK GUPTA, HON'BLE MR. JUSTICE ANIRUDDHA BOSE
Judgment by: HON'BLE MR. JUSTICE DEEPAK GUPTA
Case number: Crl.A. No.-001874-001875 / 2010
Diary number: 22902 / 2009
Advocates: E. M. S. ANAM Vs
NISHE RAJEN SHONKER
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NONREPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S).18741875 OF 2010
KOOLI SASEENDRAN & ORS. …APPELLANT(S)
Versus
STATE OF KERALA ETC. …RESPONDENT(S)
J U D G M E N T
Deepak Gupta, J.
1. These appeals are directed against the judgment dated
23.05.2009 passed by the High Court of Kerala whereby it allowed the
appeal filed by the State, set aside the acquittal of the appellants
recorded by the trial court and remanded the matter to the trial court
for fresh consideration.
2. Briefly stated the prosecution story is that on 12.10.1999 at
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about 8.30 a.m. 14 accused persons and 1020 others formed an
unlawful assembly. These persons were armed with deadly weapons
like countrymade bombs etc. They hurled bombs at Parayil Sasi.
One of the bombs exploded and said Parayil Sasi received grievous
injuries and succumbed to the same. Report in this regard was lodged
by Kollam Kunnummal Achuthan (PW1) in which he stated that at
about 8.30 a.m. on 12.10.1999 he was sipping tea at the tea shop run
by Rajeevan (not examined) at Ayithara. He heard the sound of a
loud explosion of bomb from the side of L.P. School ground. He got
down from the tea shop and stood on the ground. At that time, he
saw the 14 accused (named) and about 1020 other accused (un
named) running and rushing towards Parayil Sasi and 3 of his
associates who were walking through the paddy field on the raised
boundary of the same. Kooli Saseendran (Accused 1) said ‘kill him’
and hurled bomb at Parayil Sasi. This bomb hit the face and body of
Parayil Sasi, who fell down on the bund of the canal. The other
persons with Parayil Sasi turned back and ran away. According to
this witness, in addition to bombs, the accused were armed with
choppers, spades etc. Immediately after the occurrence they went
away. The reason for the attack was that Parayil Sasi was an RSS
activist whereas those who hurled bombs at Parayil Sasi and killed
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him were all CPM workers. The motive of the crime was stated to be
political animosity. First information report (FIR) in this behalf was
registered at 10.00 a.m. Thereafter investigation was carried out by
the police and the accused were charged with having committed
offences punishable under Sections 143, 147, 148, 302 read with
Section 149 of the Indian Penal Code 1860 and Sections 3 and 5 of the
Explosive Substances Act, 1908. The case was committed to the
Court of Sessions. The accused pleaded not guilty and claimed trial.
The trial court acquitted the accused. The High Court set aside the
order of acquittal and remitted the case to the trial court giving
permission to both the prosecution and the defence to lead fresh
evidence.
3. We have heard learned counsel for the parties.
4. As far as the death of Parayil Sasi is concerned, the same is not
denied. The only issue is who killed him and who was responsible for
his death. The prosecution case is totally based on the testimony of
PW1 and PW3. They are stated to be the eyewitnesses to the
occurrence. PW1 while appearing in court virtually repeated what
has been said in the FIR. He has made some improvements.
According to him, one bomb was thrown by Kooli Saseendran
(Accused 1) while shouting ‘kill the son of a dog’. This bomb hit the
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deceased Parayil Sasi, who fell down. Thereafter, 3 or 4 bombs were
thrown. They also exploded. People who were accompanying Parayil
Sasi ran away. He then identified 14 accused persons. He said that
after the incident, the accused ran away and he saw the injured
Parayil Sasi lying dead at the place. By then the police came and he
told the police about the incident. Subsequently, he went to the police
station and gave a statement (Exhibit P1). He was questioned and
then the police came to the spot, inspected the dead body and
prepared the inquest report. He again repeated that the accused are
CPM workers and killed the deceased because he belonged to the RSS.
In crossexamination, he states that he reached the spot where Parayil
Sasi was lying within 1 or 2 minutes after he fell down and the police
also arrived in 3 or 4 minutes. There was a picket post near the place
of incident in which there was an ASI and police men on duty. He
states that the police came to the place of incident at about 8.30 a.m.
According to him, the police officials remained at the spot for about
one hour and then took him in a police jeep to the police station. After
the FIR was recorded, he was brought back to the spot and then Dy.
SP also came for investigation. According to him, he had gone to the
tea shop of Rajeevan at about 8.00 a.m. to have tea. He also states
that before he heard the sound of the explosion at 8.30 a.m., he did
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not hear any other sound of bomb explosions. He admits that the
house of Mulloli Valsala is about 200 metres from the shop. He also
admits that the house of Kunhikannan was destroyed by bomb
between 8.00 a.m. and 8.30 a.m. on the same day. He has been
crossexamined at length and he admits that he is an accused in the
case relating to destruction of house of Kunhikannan by fire and
bomb. He also admits that he is also an accused in the case of
destroying the house of Valsala by bomb explosion and for setting fire
to the trees in her compound between 8.00 a.m. to 8.30 a.m. on the
same day. He also admits that Suresh Babu (PW3) and Smijith, who
are supposed to be the eyewitnesses are also coaccused in the case
of destroying the house of Kunhikannan by bomb explosion. He also
admits that his elder son Sudhakaran as also his second son are the
accused in the murder case of son of Valsala. He feigned ignorance as
to whether his son Manoharan was a coaccused in the case registered
for destroying the house of Nanu and Govindan on the same day at
about 8.15 a.m. He further admits that one of his sons Vinodan is
accused of setting fire to the house of Nanu and Anandan. In the FIR
statement (Exhibit P1), he had only stated that he had seen some
persons accompanying the deceased but in Court he states that
Smijith and Suresh Babu were accompanying the deceased. The
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suggestions put to these witnesses were that in fact he along with
other family members, Smijith and Suresh Babu and deceased Parayil
Sasi had thrown bombs at various houses and damaged the property
of others and while running away Parayil Sasi had tripped over a
wooden log and one of the bombs in his hand had exploded killing
him. Obviously, the suggestion was denied.
5. PW3 states that he along with deceased Parayil Sasi and Smijith
and 1 or 2 other persons had gone to the house of Janu for a meeting
in connection with Vijayadashmi. The meeting was over by about 8.00
a.m. in the morning and then they heard a sound of the explosion
from the side of the L.P. School. Then this witness along with Parayil
Sasi and Smijith walked towards the place from where the sound of
explosion came. They reached the tea shop of Rajeevan. Parayil Sasi
(deceased) was in front and the others were a little behind. A number
of people had gathered there and Accused 1 shouted ‘kill the son of a
dog’ and a bomb was thrown at the deceased. Thereafter, other
accused threw 23 bombs. This witness and Smijith ran away to the
place where meeting was being held and told them about the incident.
After some time, they came back to the place of incident. Parayil Sasi
was lying dead. In the crossexamination, he states that Janu lives
alone in his house. According to him, they came back at about 8.45
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a.m. He states that he did not go to the police station and give any
statement. He also states that there is a police picket about 100
metres away from the place of incident but he did not report the
matter to the police picket post. However, according to him,
immediately after the incident, the police came and questioned them.
This witness could not tell the exact time when the Circle Inspector
(PW10) came to the spot, but, according to him, he did not give the
details to the Circle Inspector. His statement was recorded by the
police only in the afternoon. Suggestions were put to him that the
police had registered a case against him, Achutan and Smijith for
destroying the houses of Kunhikannan, Anandan and Valsala. He
admits that a case has been registered against him and Smijith for
attempting to murder Sudheeran by throwing a bomb. This witness is
an accused in two murder cases relating to Vijesh and Sreejith.
According to this witness, when he came from the house of Janu on
hearing the sound, the tea shop of Rajeevan was not open. The crowd
had already gathered and there were 10 to 30 people. He states that
he was not injured in the bomb explosion. He then states that there
was a distance of 8 metres between him and Parayil Sasi. Assainar
(PW9) was the SubInspector of the Police Station within whose
jurisdiction the incident occurred. According to him, on 12.10.1999,
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PW1 came and made a complaint on the basis of which he lodged the
FIR. However, in the same statement he said that he reached the
place of incident at about 9.15 a.m. on the basis of information
received and this information was given by the police men at the police
picket post near the place of occurrence. This information was
received at 8.45 a.m. and he informed the Circle Inspector. He states
that this information was recorded in the General Diary Register. He
also states that when he went to the place at 9.15 a.m. he enquired
about what had happened but he did not record the statement. He
admits that the police officials from the police post were present at the
place where the deadbody was lying. Suggestion was put that the FIR
was lodged only after 5 p.m. which he denied.
6. The trial court held, and in our opinion rightly, that there were
so many contradictions in the statement of PW1 and PW3 that no
reliance could be placed on the same. Whereas, according to PW1, he
had tea at Rajeevan’s shop, according to PW3, Rajeevan’s shop was
already closed. Another important aspect of the matter is that both
these eye witnesses are accused of indulging in arson and throwing
bombs at the houses of various residents of that area between 8.00
a.m. to 8.30 a.m. If that be so, and there was a police post nearby,
the police should have been there at the spot itself. Unfortunately, the
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prosecution has not been fair and has withheld all this material about
the witnesses being prosecuted as accused in the other cases. We find
that Rajeevan, an important witness had not been examined. He
would have been the most important witness, had his shop been
actually open. Further, none of the police officials present in the
police post have been examined. They would have been the best
witnesses. There is no explanation for their nonexamination.
7. The matter does not end here. Admittedly, PW9 came to the
spot at 9.15 a.m. and enquired from others. The daily diary report
has not been proved or produced. Once the police official knew that a
murder had taken place, which is a cognizable offence, he could have
immediately sent a message to the police station to record an FIR
instead of waiting for PW1 to come to the police station to record the
same. We also find that the statement of A.N. Venugopalan, Dy.SP
(PW11) does not inspire confidence. He states that he reached the
scene of occurrence at 1.15 p.m. The occurrence took place at 8.30
a.m. The police station is close to the place of occurrence and the
Court is at a distance of 10 minutes from the police station, as stated
by PW9. If the FIR was lodged at 10.00 a.m., why was it sent to the
Magistrate at 6.15 p.m.? There is no explanation. Why did the Dy.SP
reached the place of occurrence after four hours? There is no answer.
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8. In view of these various contradictions and deficiencies in the
prosecution case and also the fact that both PW1 and PW3 are
political rivals of the accused and are also alleged to have committed
various offences on that very day prior to the occurrence in question
and even earlier, no reliance can be placed on their testimony. The
trial court was justified in acquitting the accused. We are constrained
to observe that the High Court set aside the wellreasoned judgment of
the trial court in a casual manner. The evidence has not been
discussed in detail and we are surprised to note that after discussing
the entire case and observing that the scope of interference in an
appeal against acquittal is very limited, the appellate court set aside
the judgment of the trial court. It is obvious that the High Court also
did not find material evidence to convict the accused and, therefore,
set aside the judgment and remitted the matter to the trial court. In a
criminal case, remand is not to be ordered as a matter of course. It is
only if there is a mistrial or some technical issues have arisen that
such an order may be made but in very rare circumstances. This
should not have been done especially in the facts of the case discussed
hereinabove.
9. In view of the above discussion, we allow the appeals, set aside
the judgment of the High Court and restore the judgment of the trial
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court. Bail bonds, if any, stand discharged. Pending applications(s) if
any, shall also stand disposed of.
……………………………..J. (DEEPAK GUPTA)
…………………………….J. (ANIRUDDHA BOSE)
New Delhi December 17, 2019