RAJA @ AYYAPPAN vs. STATE OF TAMIL NADU

1 CORRECTED REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1120 OF  2010 RAJA @ AYYAPPAN        … APPELLANT  VERSUS STATE OF TAMIL NADU     … RESPONDENT J U D G M E N T S. ABDUL NAZEER, J. 1. This criminal appeal filed under Section 19 of the Terrorist and Disruptive Activities (Prevention) Act, 1987 (in short ‘the TADA Act’) is directed against the judgment and order dated 04.12.2009 passed by the Presiding Judge, Designated Court No.2, Chennai, in Calendar   Case   No.1/2007,   whereby   the   Designated   Court   has convicted the appellant and sentenced him to undergo   rigorous imprisonment for 2 years under Section 120­B IPC and 5 years each under Section 120­B IPC read with Section 3(3) and 4(1) of the TADA Act and under Section 120­B IPC read with Section 5 of 2 Explosive Substances Act, 1908 and all the sentences imposed were ordered to be run concurrently.   2. The case of the prosecution in brief is that during June 1988, the absconding accused, Ilango @ Kumaran @ Ravi @ Santhosh and Suku   @   Sukumaran   @   Kumar,   had   formed   an   organization   at Trichy   under   the   name   ‘Tamilar   Pasarai’,   with   the   object   of achieving separate Statehood for Tamil Nadu and to blast Central and State Government buildings with bombs with a view to overawe the Government established by law. The appellant herein and 13 other accused have enrolled themselves in the said organization and they entered into a criminal conspiracy during June 1988 to commit an illegal act and to blast the State Government building in the   Secretariat   by   name   ‘Namakkal   Kavignar   Maligai’   and   in furtherance of the said conspiracy, Suku and Shanmuga Sundaram had undergone a course in electronics at Tamil Nadu Advanced Technical Institute, Trichy, and learnt the mechanism for devising electronic timer, to be used in the time bombs to be manufactured by them. 3 3. The further case of the prosecution is that during September 1990, the above said Suku had brought electronic printed circuit board, integrated circuit switches, resisters and directed Shanmuga Sundram to device electronic timer device, to be attached to time bomb. The appellant, along with two other accused, wrote slogans in the paper (MO­7) hailing ‘Tamilar Pasarai’ and kept it near the time bomb on 22.09.1990. The bomb was to be blasted by another accused, namely, Sukku, in a jerrycan (MO­1) containing explosives with   timer   devices   (MO­6),   near   Namakkal   Kavignar   Maligai   on 22.09.1990. The bomb was noticed before its explosion at about 6.45 a.m. by the Head Constable, G.M. Rajendran (PW­1), attached to Armed Reserves, Madras, and the said bomb was subsequently defused. Thereafter, information was given by PW­1 to the Assistant Commissioner, in­charge of the Fort Police Station, who handed over the investigation to Parthasarathy (PW­21), the then D.S.P., who registered the case initially under Section 4 of the Explosive Substances Act, 1908 and under Sections 2­F(d)(1) and (2) read with Section 13 of the Unlawful Activities (Prevention) Act, 1967. Subsequently, during the course of investigation, the charges were 4 altered against the accused under Section 120­B IPC read with Sections 3(3) and 4(1) of TADA Act and under Section 5 of the Explosive Substance Act, 1908. On  24.09.1990,  the  place  of  incident  was  searched  by  the 4. bomb disposal squad and the seized items were sent for finger print examination. A request was also made to the Chief Controller of Explosives for examining the explosive substance.  5. The statements of witnesses were recorded in respect of the aforesaid offences on the basis of the information received during investigation. The Inspector of Police C.B.C.I.D., Thanjavore, raided the premises of one Abdul Kalam and handed over his custody to Inspector Raman of ‘Q’ Branch.  6. On   10.05.1993,   PW­26,   the   then   Superintendent   of   Police, SBCID, received the case file pertaining to Cr. No.1 GO/90, Fort Station,   Chennai.     Thereafter,   he   sent   the   requisition   for   the extension of remand of the accused Sathish @ Vadivelu and Abdul Kalam,   on   04.06.1993   and   14.07.1993   respectively.   He   gave requisition to the  competent authority for sanction to prosecute Abdul Kalam and Vadivelu and obtained the sanction orders. On 5 receiving   the   statement   of   the   accused,   Chandran,   he   obtained sanction   for   prosecution   of   Chandran   under   the   TADA   Act   on 02.09.1993.  After completion of the investigation, the police on 03.09.1993, 7. filed the charge­sheet against the accused Nos. 1 to 14 and the unknown accused, under Section 120­B read with Section 3(3), (4) (1) of the TADA Act and Section 5 of the Explosive Substance Act and   Section   7   read   with   Section   35(1)(A),   Section   3   read   with Section 25(1)(B) of the Arms Act. Thereafter, the statements of the witnesses were recorded by the Special Judge in the aforesaid case. 8. It was the further case of the prosecution that on 24.05.2007, PW­28, Superintendent of Police, Ashok Kumar, ‘Q’ Branch, CID Head Quarters, Chennai, came to know about the arrest of the appellant­accused by the DSP ‘Q’ Branch Tanjavore, in connection with the Mannarkudi P.S. Cr. No.954/94 and as the appellant was involved in the subject case, the investigating officer was informed to take necessary steps for the same. Accordingly, PW­26 took steps for   the   police   custody   of   the   appellant   from   25.07.2007   to 27.07.2007.   During the police custody, the appellant voluntarily 6 wished   to   give   his   confessional   statement   and   as   such   he   was produced before PW­28, Superintendent of Police, on 26.07.2007 with   a   requisition,   Ex.   P­55   by   PW­27.   On   27.07.2007,   PW­28 recorded the confession of the accused, observing the formalities under Section 15 of the TADA Act, as Ex. P­56 and P­57. PW­28 made an appendix as per the said provision and the appellant was handed over to the DSP to be produced before the Court. All the proceedings were sent in a sealed cover to the Chief Metropolitan Magistrate through special messenger on 27.07.2007.   9. Thereafter,   the   charges   were   framed   against   the   appellant, read over and explained to him. However, while questioning, the appellant denied the charges.  The prosecution examined as many as   28   witnesses   to   prove   the   case   against   the   accused.   The appellant was examined under Section 313 of the Code of Criminal Procedure, 1973.  The appellant was permitted to be examined as DW­1. He filed the documents Ex. DW­1 to DW­7. As stated earlier, the Designated Court has convicted the appellant in the aforesaid terms. 7 10. Shri S. Nagamuthu, learned senior counsel appearing for the appellant, has submitted that the Designated Court has relied on the confession (Ex. P­57) of the appellant for his conviction. PW­28 who recorded the alleged confession, had not scrupulously followed the   guidelines   laid   by   this   Court   in   Kartar   Singh   v.   State   of 1 Punjab .   The   confession   had   not   been   recorded   in   a   free atmosphere. The prescribed procedure under the TADA Act and the rules made thereunder had not been followed while recording the confession.     It  was   also   submitted   that   the   confession   was  not admissible in evidence as it was not voluntary. In this connection, he has taken us through the oral evidence of the parties. It was further submitted that the accused had retracted the confession subsequently. Therefore, even if the confession is admissible, it is a weak piece of evidence and the same cannot be the sole evidence for conviction   in   the   absence   of   corroboration   from   independent sources.     It   was   also   submitted   that   the   confession   of   the   co­ accused (Ex. P­26 and P­27) are not admissible in evidence because there was no joint trial of those two accused with the appellant. The 1 1994 (3) SCC 569 8 confession of the co­accused is not substantive piece of evidence. The   proviso   to   Section   15(1)   of   the   TADA   Act,   introduced   by amending   the   said   section   in   the   year   1993   which,   in   fact, supplements Section 30 of the Evidence Act, mandates that there should be a joint trial. Therefore, he submits that the conviction of the appellant by the Designated Court is unsustainable in law. 11. On the other hand, Shri Jayant Muth Raj ,  learned Additional Advocate   General,   appearing   for   the   respondent­State,   has supported the impugned judgment of the Designated Court. We have carefully considered the submissions of the learned 12. senior counsel made at the Bar and perused the materials placed on record. 13. The Designated Court has convicted the appellant on the basis of the confession of the appellant made on 27.02.2007 (Ex. P­57) and the confession statement of the two other co­accused (Ex. P­26 and P­27). 14. Therefore, the first question for consideration is whether the appellant   has   made   the   confession   (Ex.   P­57)   voluntarily   and truthfully.  9 15. The law of confession is embodied in Sections 24 to 30 of the Indian Evidence Act, 1872. The confession is a form of admission consisting of direct acknowledgment of guilt in a criminal charge. In this connection, it is relevant to notice the observations of Privy 2 Council in  Pakala Narayana Swami  v.  Emperor   which is as under: “…..a confession must either admit in terms of an offence, or at any rate substantially all the fact which constitute   the   offence.   An   admission   of   a   gravely incriminating fact, even a conclusively incriminating fact is not by itself a confession….” It is well­settled that a confession which is not free from doubt 16. about its voluntariness, is not admissible in evidence. A confession caused   by   inducement,   threat   or   promise   cannot   be   termed   as voluntary confession.  Whether a confession is voluntary or not is essentially a question of fact.   In   v. State (NCT of Delhi)     Navjot 3 Sandhu   this   Court   has   elaborately   considered   this   aspect   as under: “ 29.   Confessions   are   considered   highly   reliable because no rational person would make admission against   his   interest   unless   prompted   by   his 2 1939 PC 47 3 (2005) 11 SCC 600 10 conscience to tell the truth. “Deliberate and voluntary confessions of guilt, if clearly proved are among the most effectual proofs in law.” (Vide  Taylor’s Treatise on the Law of Evidence , Vol. I.) However, before acting upon a confession the court must be satisfied that it was   freely   and   voluntarily   made.   A   confession   by hope or promise of advantage, reward or immunity or by force or by fear induced by violence or threats of violence   cannot   constitute   evidence   against   the maker of the confession. The confession should have been  made  with full  knowledge  of   the  nature  and consequences   of   the   confession.   If   any   reasonable doubt   is   entertained   by   the   court   that   these ingredients are not satisfied, the court should eschew the   confession   from   consideration.   So   also   the authority recording the confession, be it a Magistrate or some other statutory functionary at the pre­trial stage, must address himself to the issue whether the accused has come forward to make the confession in an atmosphere free from fear, duress or hope of some advantage   or   reward   induced   by   the   persons   in authority.   Recognising   the   stark   reality   of   the accused being enveloped in a state of fear and panic, anxiety   and   despair   while   in   police   custody,   the Evidence   Act   has   excluded   the   admissibility   of   a confession made to the police officer.” 17. Section 15(1) of the TADA Act is a self­contained scheme for recording the confession of an accused charged with an offence under the said Act. This provision of law is a departure from the provisions of Sections 25 to 30 of the Evidence Act. Section 15 of the TADA Act operates independently of the Evidence Act and the 11 Criminal Procedure Code. In   Kartar Singh   (supra) a Constitution Bench   of   this   Court   while   upholding   the   validity   of   the   said provision   has   issued   certain   guidelines   to   be   followed   while recording confession.  These guidelines have been issued to ensure that the confession obtained in the pre­indictment interrogation by a police officer not lower in rank than a Superintendent of Police is not tainted with any vice but is in strict conformity with the well­ recognised   and   accepted   aesthetic   principles   and   fundamental fairness. These guidelines are: “( 1 )   The   confession   should   be   recorded   in   a   free atmosphere   in   the   same   language   in   which   the person is examined and as narrated by him; ( 2 )  The   person   from   whom  a  confession  has  been recorded under Section 15(1) of the Act, should be produced before the Chief Metropolitan Magistrate or the Chief Judicial Magistrate to whom the confession is required to be sent under Rule 15(5) along with the original statement of confession, written or recorded on mechanical device without unreasonable delay; ( 3 )  The Chief Metropolitan Magistrate  or the  Chief Judicial Magistrate should scrupulously record the statement, if any, made by the accused so produced and get his signature and in case of any complaint of torture, the person should be directed to be produced for medical examination before a Medical Officer not lower in rank than of an Assistant Civil Surgeon; 12 ( 4 ) Notwithstanding anything contained in the Code of Criminal Procedure, 1973, no police officer below the rank of an Assistant Commissioner of Police in the   Metropolitan   cities   and   elsewhere   of   a  Deputy Superintendent   of   Police   or   a   police   officer   of equivalent   rank,   should   investigate   any   offence punishable under this Act of 1987. This is necessary in view of the drastic provisions of   this   Act.   More   so   when   the   Prevention   of Corruption   Act,   1988   under   Section   17   and   the Immoral Traffic Prevention Act, 1956 under Section 13, authorise only a police officer of a specified rank to investigate the offences under those specified Acts. ( 5 ) The police officer if he is seeking the custody of any   person   for   pre­indictment   or   pre­trial interrogation from the judicial custody, must file an affidavit sworn by him explaining the reason not only for such custody but also for the delay, if any, in seeking the police custody; ( 6 ) In case, the person, taken for interrogation, on receipt of the statutory warning that he is not bound to make a confession and that if he does so, the said statement   may   be   used   against   him   as   evidence, asserts his right to silence, the police officer must respect   his   right   of   assertion   without   making   any compulsion to give a statement of disclosure.” 4 18. In  Jameel Ahmad  v.  State of Rajasthan   this Court has held that when an accused charged with an offence under the provisions of   the   TADA   Act,   is   voluntarily   willing   to   make   a   confessional 4 (2003) 9 SCC 673 13 statement and if such statement is made and recorded by an officer not   below   the   rank   of   Superintendent   of   Police   in   a   manner provided in that section, is admissible in evidence. The findings recorded in this case are as under:     “35.   To sum up our findings in regard to the legal arguments addressed in these appeals, we find: ( i ) If the confessional statement is properly recorded, satisfying the mandatory provision of Section 15 of the TADA Act and the Rules made thereunder, and if the same is found by the court as having been made voluntarily and truthfully then the said confession is sufficient to base a conviction on the maker of the confession. ( ii ) Whether such confession requires corroboration or not, is a matter for the court considering such confession on facts of each case. ( iii ) In regard to the use of such confession as against a co­accused, it has to be held that as a matter of caution, a general corroboration should be sought for but in  cases  where  the  court  is satisfied  that  the probative  value  of  such  confession is  such that it does not require corroboration then it may base a conviction on the basis of such confession of the co­ accused   without   corroboration.   But   this   is   an exception   to   the   general   rule   of   requiring corroboration when  such  confession is   to be  used against a co­accused. 14 ( iv )   The   nature   of   corroboration   required   both   in regard to the use of confession against the maker as also in regard to the use of the same against a co­ accused   is   of   a   general   nature,   unless   the   court comes   to   the   conclusion   that   such   corroboration should be on material facts also because of the facts of a particular case. The degree of corroboration so required   is   that   which   is   necessary   for   a   prudent man to believe in the existence of facts mentioned in the confessional statement. ( v ) The requirement of sub­rule (5) of Rule 15 of the TADA   Rules   which   contemplates   a   confessional statement   being   sent   to   the   Chief   Metropolitan Magistrate or the Chief Judicial Magistrate who, in turn, will have to send the same to the Designated Court   is   not   mandatory   and   is   only   directory. However,   the   court   considering   the   case   of   direct transmission   of   the   confessional   statement   to   the Designated   Court   should   satisfy   itself   on   facts   of each case whether such direct transmission of the confessional   statement   in   the   facts   of   the   case creates any doubt as to the genuineness of the said confessional statement.” Bearing these principles in mind, let us consider as to whether 19. the confession of the appellant was voluntary and truthful. The appellant was examined as DW­1. In his evidence he has stated that he was arrested on 19.05.2007, when he was returning from Chennai airport. He was detained for two days and was taken to Trichi, “Q” branch office and was kept there for one day.   During 15 this period, he was allegedly tortured by the police. On 22.05.2007 he was produced before the Judicial Magistrate, Trichi, and was remanded by the court till 25.07.2007. PW­27 made an application requesting   for   police   custody   of   the   accused   for   five   days   and obtained   police   custody   from   25.07.2007   to   27.07.2007.   On 25.07.2007, when the appellant was sitting in the police vehicle, Mr. Rajendran, ‘Q’ Branch Inspector, told him that he should sign certain   papers,   otherwise   he   would   be   killed   in   police   custody. When he was brought before the Designated Court, on the same day, he informed the same to the learned Judge and gave a petition (Ex. D­1) stating that he was tortured by the police and that he had nothing   to   do   with   the   alleged   incident.   When   he   was   again produced   before   the   Designated   Court,   after   recording   the confession statement, he gave a petition (Ex. D­2) stating that he has not made any incriminating statement before PW­28. 20. On 26.07.2007, PW­29 produced the appellant before PW­28. PW­28   during   his   cross­examination   has   stated   that   until   the accused was produced on 26.07.2007, the accused was in police custody.     On   26.07.2007,   though   it   has   been   recorded   that   a 16 number of questions were put to the accused and the answers were elicited, there is no record to show that the appellant­accused was warned as required under Section 15 of the TADA Act and Rule 15(3) of the TADA Rules. During his cross­examination PW­28 has stated   that   he   gave   warning   to   the   accused   which   was   not supported by any contemporary record, namely, Ex.  P­56 dated 26.06.2007.   As it is seen in Ex. P­57, only two questions were asked to the appellant and answers elicited, which do not reflect any warning as required under the TADA Act and the TADA Rules. The evidence of PW­28 is that he gave the same warning which he had given on 26.07.2007.   There are no contemporary records to show that the warning was made on 26.07.2007 or 27.07.2007. The second question asked on 27.07.2007 (per Ex. P­57) assumes much importance.   In   this   question   PW­28   has   only   explained   to   the accused that he had been produced only to record his statement. He did not explain to the accused that he had been produced to record the confession.  It was contended by the learned Additional Advocate General, 21. appearing for the respondent, that the footnote appended to Ex. P­ 17 56 would satisfy Section 15 of TADA Act and Rule 15 of TADA Rules. It is necessary to notice here that complying with these rules is not an empty formality or a mere technicality as these provisions serve a statutory purpose to ensure a fair trial as guaranteed under Article 21 of the Constitution of India. The entire proceedings on record should reflect application of mind into various surrounding circumstances including questions and answers elicited from the accused.     Mere   recording   in   a   certificate   will   only   amount   to technical   observance   of   the   rule   but   that   will   not   prove   the voluntariness   of   the   statement.   In   law,   it   is   not   the   technical observance of the rules but it is the real satisfaction about the voluntariness of the confession is  sine qua non . 22. It is also necessary to state here that the confession recorded by   the   police   officer   is   undoubtedly   equated   to   a   confession recorded by a Judicial Magistrate under Section 164 Cr.P.C. Thus, the said confession is a substantive piece of evidence.  Therefore, all the safeguards which are to be followed by a Magistrate should have been followed by the police officer also. It is well­settled that the  satisfaction  arrived   at  by  the   Magistrate   under  Section 164 18 Cr.P.C.   is,   if   doubtful,   then,   the   entire   confession   should   be rejected. 23. In the instant case, it is evident that from out of the questions put by PW­28 and the answers elicited and the manner in which the accused has made the statement are all the foundations upon which it is to be found out as to whether the statement was made voluntarily or not. If the certificate is not supported by any of the above inputs, then the certificate needs to be rejected. The police officer cannot record such a certificate out of his own imagination and the entire proceedings should reflect that the certificate was rightly given based on the materials. In the present case, there is nothing on record to prove the voluntariness of the statement. Ex. D­1 and D­2 and other circumstances would go to show that the appellant could not have made the statement voluntarily. Therefore, the confession statement of the appellant requires to be rejected. The   second   question   for   consideration   is   whether   the 24. statement of two other co­accused (Ex. P­26 and P­27) is admissible in evidence. 19 25. The confession statement of  the co­accused was recorded by the Superintendent of Police (PW­20) in Crime No.160/1990. The appellant was absconding, hence the proclamation order was issued by the trial court and thereafter the case was split against the appellant. A separate trial was conducted against the appellant and the impugned judgment convicting the appellant­accused has been passed by the Designated Court. 26. The contention of the  learned Additional Advocate General, appearing for the appellant, is that the appellant cannot take the advantage of his own wrong to thwart the object and purpose of Section 15 of the TADA Act.  27. Learned   senior   counsel   appearing   for   the   appellant   has submitted that the confession statements of the two co­accused are not at all admissible in evidence because there was no joint trial of those two co­accused with the appellant. Therefore, Ex. P­26 and Ex. P­27 are not admissible in evidence. 28. Section 30 of the Indian Evidence Act mandates that to make the confession of a co­accused admissible in evidence, there has to be a joint trial. If there is no joint trial, the confession of a co­ 20 accused is not at all admissible in evidence and, therefore, the same cannot be taken as evidence against the other co­accused.   The Constitution Bench of this Court in     (supra), while Kartar Singh considering   the   inter­play   between   Section   30   of   the   Indian Evidence Act and Section 15 of the TADA Act held that as per Section 15 of the TADA Act, after the amendment of the year 1993, the confession of  the  co­accused, is  also a substantive piece of evidence provided that there is a joint trial. 5 29. In  State  v.  Nalini and others   Justice Quadri has held that a confession of an accused made under Section 15 of the TADA Act is admissible against all those tried jointly with him.  It has been held thus:      “ 688 . Having excluded the application of Sections 24 to 30 of the Evidence Act to a confession recorded under Section 15(1) of the TADA Act, a self­contained scheme   is   incorporated   therein   for   recording   the confession of an accused and its admissibility in his trial   with   co­accused,   abettor   or   conspirator   for offences   under   the   TADA   Act   or   the   Rules   made thereunder or any other offence under any other law which can jointly be tried with the offence with which he is charged at the same trial. There is thus no room to import the requirements of Section 30 of the Evidence Act in Section 15 of the TADA Act. 5 (1999) 5 SCC 253 21 689 .   Under   Section   15(1)   of   the   TADA   Act   the position, in my view, is much stronger, for it says, ‘ “a confession made by a person before a police officer not lower in rank than a Superintendent of   Police   and   recorded   by   such   police   officer either in writing or on any mechanical device like cassettes,   tapes   or   soundtracks   from   out   of which sounds or images can be reproduced, shall be admissible in the trial of such person or co­ accused,   abettor   or   conspirator   for   an   offence under   this   Act   or   Rules   made   thereunder, provided that co­accused, abettor or conspirator is charged and tried in the same case together with the accused.” On the language of sub­section (1) of Section 15, a confession   of   an   accused   is   made   admissible evidence as against all those tried jointly with him, so it is implicit that the same can be considered against all those tried together. In this view of the matter also,   Section   30   of   the   Evidence   Act   need   not   be invoked for consideration of confession of an accused against a co­accused, abettor or conspirator charged and tried in the same case along with the accused.” 30. In  Jameel Ahmad  (supra), this Court has reiterated the above position as under: “30……Therefore   we   notice   that   the   accepted principle in law is that a confessional statement of an accused recorded under Section 15 of the TADA Act is a substantive piece of evidence even against his co­ 22 accused   provided   the   accused   concerned   are   tried together.” 31. In the instant case, no doubt, the appellant was absconding. That is why, joint trial of the appellant with the other two accused persons could not be held. As noticed above, Section 15 of the TADA Act specifically provides that the confession recorded shall be admissible in trial of a co­accused for offence committed and tried in   the   same   case   together   with   the   accused   who   makes   the confession. We are of the view, that if for any reason, a joint trial is not   held,   the   confession   of   a   co­accused   cannot   be   held   to   be admissible in evidence against another accused who would face trial at a later point of time in the same case. We are of the further opinion that if we are to accept the argument of the learned counsel for the respondent­State, it is as good as re­writing the scope of Section 15 of the TADA Act as amended in the year 1993.  6 32. In   Ananta Dixit   v.   The State   the Orissa High Court was considering a similar case under Section 30 of the Evidence Act. The   appellant,   in   this   case,   was   absconding.   The   question   for consideration   was   whether   a   confession   of   one   of   the   accused 6 1984 Crl. L.J. 1126 23 persons who was tried earlier, is admissible in evidence against the appellant. The Court held that the confession of the co­accused was not admissible in evidence against the present appellant. The Court held:

We are in complete agreement with the view of the High Court. 33. We are of the view that since the trial of the other two accused persons was separate, their  confession  statements  (Ex.P­26 and P­27) are not admissible in evidence and the same cannot be taken as evidence against the appellant. 24 34. In view of the discussion made above, the Designated Court was   not   justified   in   convicting   the   appellant.   The   appeal   is accordingly   allowed.   The   judgment   and   order   dated   4.12.2009 passed by the Presiding Judge, Designated Court No.2, Chennai, in Calendar Case No.1/2007, is hereby set aside and the appellant­ accused is acquitted for the offence for which he was tried. This Court   by   order   dated   25.10.2010   had   granted   the   bail   to   the appellant. Hence, the question of releasing him does not arise. The bail bond executed by the appellant and the surety, if any, stands cancelled.          …………………………………………J.     (S. ABDUL NAZEER)      …………………………………………J.       (DEEPAK GUPTA) New Delhi; April 1, 2020. 25 REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1120 OF  2010 RAJA @ AYYAPPAN        … APPELLANT  VERSUS STATE OF TAMIL NADU     … RESPONDENT J U D G M E N T S. ABDUL NAZEER, J. This criminal appeal filed under Section 19 of the Terrorist 1. and Disruptive Activities (Prevention) Act, 1987 (in short ‘the TADA Act’) is directed against the judgment and order dated 04.12.2009 passed by the Presiding Judge, Designated Court No.2, Chennai, in Calendar   Case   No.1/2007,   whereby   the   Designated   Court   has convicted the appellant and sentenced him to undergo   rigorous imprisonment for 2 years under Section 120­B IPC and 5 years each under Section 120­B IPC read with Section 3(3) and 4(1) of the 26 TADA Act and under Section 120­B IPC read with Section 5 of Explosive Substances Act, 1908 and all the sentences imposed were ordered to be run concurrently.   The case of the prosecution in brief is that during June 1988, 2. the absconding accused, Ilango @ Kumaran @ Ravi @ Santhosh and Suku   @   Sukumaran   @   Kumar,   had   formed   an   organization   at Trichy   under   the   name   ‘Tamilar   Pasarai’,   with   the   object   of achieving separate Statehood for Tamil Nadu and to blast Central and State Government buildings with bombs with a view to overawe the Government established by law. The appellant herein and 13 other accused have enrolled themselves in the said organization and they entered into a criminal conspiracy during June 1988 to commit an illegal act and to blast the State Government building in the   Secretariat   by   name   ‘Namakkal   Kavignar   Maligai’   and   in furtherance of the said conspiracy, Suku and Shanmuga Sundaram had undergone a course in electronics at Tamil Nadu Advanced Technical Institute, Trichy, and learnt the mechanism for devising electronic timer, to be used in the time bombs to be manufactured by them. 27 3. The further case of the prosecution is that during September 1990, the above said Suku had brought electronic printed circuit board, integrated circuit switches, resisters and directed Shanmuga Sundram to device electronic timer device, to be attached to time bomb. The appellant, along with two other accused, wrote slogans in the paper (MO­7) hailing ‘Tamilar Pasarai’ and kept it near the time bomb on 22.09.1990. The bomb was to be blasted by another accused, namely, Sukku, in a jerrycan (MO­1) containing explosives with   timer   devices   (MO­6),   near   Namakkal   Kavignar   Maligai   on 22.09.1990. The bomb was noticed before its explosion at about 6.45 a.m. by the Head Constable, G.M. Rajendran (PW­1), attached to Armed Reserves, Madras, and the said bomb was subsequently defused. Thereafter, information was given by PW­1 to the Assistant Commissioner, in­charge of the Fort Police Station, who handed over the investigation to Parthasarathy (PW­21), the then D.S.P., who registered the case initially under Section 4 of the Explosive Substances Act, 1908 and under Sections 2­F(d)(1) and (2) read with Section 13 of the Unlawful Activities (Prevention) Act, 1967. Subsequently, during the course of investigation, the charges were 28 altered against the accused under Section 120­B IPC read with Sections 3(3) and 4(1) of TADA Act and under Section 5 of the Explosive Substance Act, 1908. On  24.09.1990,  the  place  of  incident  was  searched  by  the 4. bomb disposal squad and the seized items were sent for finger print examination. A request was also made to the Chief Controller of Explosives for examining the explosive substance.  5. The statements of witnesses were recorded in respect of the aforesaid offences on the basis of the information received during investigation. The Inspector of Police C.B.C.I.D., Thanjavore, raided the premises of one Abdul Kalam and handed over his custody to Inspector Raman of ‘Q’ Branch.  6. On   10.05.1993,   PW­26,   the   then   Superintendent   of   Police, SBCID, received the case file pertaining to Cr. No.1 GO/90, Fort Station,   Chennai.     Thereafter,   he   sent   the   requisition   for   the extension of remand of the accused Sathish @ Vadivelu and Abdul Kalam,   on   04.06.1993   and   14.07.1993   respectively.   He   gave requisition to the  competent authority for sanction to prosecute Abdul Kalam and Vadivelu and obtained the sanction orders. On 29 receiving   the   statement   of   the   accused,   Chandran,   he   obtained sanction   for   prosecution   of   Chandran   under   the   TADA   Act   on 02.09.1993.  After completion of the investigation, the police on 03.09.1993, 7. filed the charge­sheet against the accused Nos. 1 to 14 and the unknown accused, under Section 120­B read with Section 3(3), (4) (1) of the TADA Act and Section 5 of the Explosive Substance Act and   Section   7   read   with   Section   35(1)(A),   Section   3   read   with Section 25(1)(B) of the Arms Act. Thereafter, the statements of the witnesses were recorded by the Special Judge in the aforesaid case. 8. It was the further case of the prosecution that on 24.05.2007, PW­28, Superintendent of Police, Ashok Kumar, ‘Q’ Branch, CID Head Quarters, Chennai, came to know about the arrest of the appellant­accused by the DSP ‘Q’ Branch Tanjavore, in connection with the Mannarkudi P.S. Cr. No.954/94 and as the appellant was involved in the subject case, the investigating officer was informed to take necessary steps for the same. Accordingly, PW­26 took steps for   the   police   custody   of   the   appellant   from   25.07.2007   to 27.07.2007.   During the police custody, the appellant voluntarily 30 wished   to   give   his   confessional   statement   and   as   such   he   was produced before PW­28, Superintendent of Police, on 26.07.2007 with   a   requisition,   Ex.   P­55   by   PW­27.   On   27.07.2007,   PW­28 recorded the confession of the accused, observing the formalities under Section 15 of the TADA Act, as Ex. P­56 and P­57. PW­28 made an appendix as per the said provision and the appellant was handed over to the DSP to be produced before the Court. All the proceedings were sent in a sealed cover to the Chief Metropolitan Magistrate through special messenger on 27.07.2007.   9. Thereafter,   the   charges   were   framed   against   the   appellant, read over and explained to him. However, while questioning, the appellant denied the charges.  The prosecution examined as many as   28   witnesses   to   prove   the   case   against   the   accused.   The appellant was examined under Section 313 of the Code of Criminal Procedure, 1973.  The appellant was permitted to be examined as DW­1. He filed the documents Ex. DW­1 to DW­7. As stated earlier, the Designated Court has convicted the appellant in the aforesaid terms. 31 10. Shri S. Nagamuthu, learned senior counsel appearing for the appellant, has submitted that the Designated Court has relied on the confession (Ex. P­57) of the appellant for his conviction. PW­28 who recorded the alleged confession, had not scrupulously followed the   guidelines   laid   by   this   Court   in   Kartar   Singh   v.   State   of 7 Punjab .   The   confession   had   not   been   recorded   in   a   free atmosphere. The prescribed procedure under the TADA Act and the rules made thereunder had not been followed while recording the confession.     It  was   also   submitted   that   the   confession   was  not admissible in evidence as it was not voluntary. In this connection, he has taken us through the oral evidence of the parties. It was further submitted that the accused had retracted the confession subsequently. Therefore, even if the confession is admissible, it is a weak piece of evidence and the same cannot be the sole evidence for conviction   in   the   absence   of   corroboration   from   independent sources.     It   was   also   submitted   that   the   confession   of   the   co­ accused (Ex. P­26 and P­27) are not admissible in evidence because there was no joint trial of those two accused with the appellant. The 7 1994 (3) SCC 569 32 confession of the co­accused is not substantive piece of evidence. The   proviso   to   Section   15(1)   of   the   TADA   Act,   introduced   by amending   the   said   section   in   the   year   1993   which,   in   fact, supplements Section 30 of the Evidence Act, mandates that there should be a joint trial. Therefore, he submits that the conviction of the appellant by the Designated Court is unsustainable in law. 11. On the other hand, Shri Jayant Muth Raj ,  learned Additional Advocate   General,   appearing   for   the   respondent­State,   has supported the impugned judgment of the Designated Court. We have carefully considered the submissions of the learned 12. senior counsel made at the Bar and perused the materials placed on record. 13. The Designated Court has convicted the appellant on the basis of the confession of the appellant made on 27.02.2007 (Ex. P­57) and the confession statement of the two other co­accused (Ex. P­26 and P­27). 14. Therefore, the first question for consideration is whether the appellant   has   made   the   confession   (Ex.   P­57)   voluntarily   and truthfully.  33 15. The law of confession is embodied in Sections 24 to 30 of the Indian Evidence Act, 1872. The confession is a form of admission consisting of direct acknowledgment of guilt in a criminal charge. In this connection, it is relevant to notice the observations of Privy 8 Council in  Pakala Narayana Swami  v.  Emperor   which is as under: “…..a confession must either admit in terms of an offence, or at any rate substantially all the fact which constitute   the   offence.   An   admission   of   a   gravely incriminating fact, even a conclusively incriminating fact is not by itself a confession….” It is well­settled that a confession which is not free from doubt 16. about its voluntariness, is not admissible in evidence. A confession caused   by   inducement,   threat   or   promise   cannot   be   termed   as voluntary confession.  Whether a confession is voluntary or not is essentially a question of fact.   In   v. State (NCT of Delhi)     Navjot 9 Sandhu   this   Court   has   elaborately   considered   this   aspect   as under: “ 29.   Confessions   are   considered   highly   reliable because no rational person would make admission against   his   interest   unless   prompted   by   his 8 1939 PC 47 9 (2005) 11 SCC 600 34 conscience to tell the truth. “Deliberate and voluntary confessions of guilt, if clearly proved are among the most effectual proofs in law.” (Vide  Taylor’s Treatise on the Law of Evidence , Vol. I.) However, before acting upon a confession the court must be satisfied that it was   freely   and   voluntarily   made.   A   confession   by hope or promise of advantage, reward or immunity or by force or by fear induced by violence or threats of violence   cannot   constitute   evidence   against   the maker of the confession. The confession should have been  made  with full  knowledge  of   the  nature  and consequences   of   the   confession.   If   any   reasonable doubt   is   entertained   by   the   court   that   these ingredients are not satisfied, the court should eschew the   confession   from   consideration.   So   also   the authority recording the confession, be it a Magistrate or some other statutory functionary at the pre­trial stage, must address himself to the issue whether the accused has come forward to make the confession in an atmosphere free from fear, duress or hope of some advantage   or   reward   induced   by   the   persons   in authority.   Recognising   the   stark   reality   of   the accused being enveloped in a state of fear and panic, anxiety   and   despair   while   in   police   custody,   the Evidence   Act   has   excluded   the   admissibility   of   a confession made to the police officer.” 17. Section 15(1) of the TADA Act is a self­contained scheme for recording the confession of an accused charged with an offence under the said Act. This provision of law is a departure from the provisions of Sections 25 to 30 of the Evidence Act. Section 15 of the TADA Act operates independently of the Evidence Act and the 35 Criminal Procedure Code. In   Kartar Singh   (supra) a Constitution Bench   of   this   Court   while   upholding   the   validity   of   the   said provision   has   issued   certain   guidelines   to   be   followed   while recording confession.  These guidelines have been issued to ensure that the confession obtained in the pre­indictment interrogation by a police officer not lower in rank than a Superintendent of Police is not tainted with any vice but is in strict conformity with the well­ recognised   and   accepted   aesthetic   principles   and   fundamental fairness. These guidelines are: “( 1 )   The   confession   should   be   recorded   in   a   free atmosphere   in   the   same   language   in   which   the person is examined and as narrated by him; ( 2 )  The   person   from   whom  a  confession  has  been recorded under Section 15(1) of the Act, should be produced before the Chief Metropolitan Magistrate or the Chief Judicial Magistrate to whom the confession is required to be sent under Rule 15(5) along with the original statement of confession, written or recorded on mechanical device without unreasonable delay; ( 3 )  The Chief Metropolitan Magistrate  or the  Chief Judicial Magistrate should scrupulously record the statement, if any, made by the accused so produced and get his signature and in case of any complaint of torture, the person should be directed to be produced for medical examination before a Medical Officer not lower in rank than of an Assistant Civil Surgeon; 36 ( 4 ) Notwithstanding anything contained in the Code of Criminal Procedure, 1973, no police officer below the rank of an Assistant Commissioner of Police in the   Metropolitan   cities   and   elsewhere   of   a  Deputy Superintendent   of   Police   or   a   police   officer   of equivalent   rank,   should   investigate   any   offence punishable under this Act of 1987. This is necessary in view of the drastic provisions of   this   Act.   More   so   when   the   Prevention   of Corruption   Act,   1988   under   Section   17   and   the Immoral Traffic Prevention Act, 1956 under Section 13, authorise only a police officer of a specified rank to investigate the offences under those specified Acts. ( 5 ) The police officer if he is seeking the custody of any   person   for   pre­indictment   or   pre­trial interrogation from the judicial custody, must file an affidavit sworn by him explaining the reason not only for such custody but also for the delay, if any, in seeking the police custody; ( 6 ) In case, the person, taken for interrogation, on receipt of the statutory warning that he is not bound to make a confession and that if he does so, the said statement   may   be   used   against   him   as   evidence, asserts his right to silence, the police officer must respect   his   right   of   assertion   without   making   any compulsion to give a statement of disclosure.” 10 18. In  Jameel Ahmad  v.  State of Rajasthan   this Court has held that when an accused charged with an offence under the provisions of   the   TADA   Act,   is   voluntarily   willing   to   make   a   confessional 10 (2003) 9 SCC 673 37 statement and if such statement is made and recorded by an officer not   below   the   rank   of   Superintendent   of   Police   in   a   manner provided in that section, is admissible in evidence. The findings recorded in this case are as under:     “35.   To sum up our findings in regard to the legal arguments addressed in these appeals, we find: ( i ) If the confessional statement is properly recorded, satisfying the mandatory provision of Section 15 of the TADA Act and the Rules made thereunder, and if the same is found by the court as having been made voluntarily and truthfully then the said confession is sufficient to base a conviction on the maker of the confession. ( ii ) Whether such confession requires corroboration or not, is a matter for the court considering such confession on facts of each case. ( iii ) In regard to the use of such confession as against a co­accused, it has to be held that as a matter of caution, a general corroboration should be sought for but in  cases  where  the  court  is satisfied  that  the probative  value  of  such  confession is  such that it does not require corroboration then it may base a conviction on the basis of such confession of the co­ accused   without   corroboration.   But   this   is   an exception   to   the   general   rule   of   requiring corroboration when  such  confession is   to be  used against a co­accused. 38 ( iv )   The   nature   of   corroboration   required   both   in regard to the use of confession against the maker as also in regard to the use of the same against a co­ accused   is   of   a   general   nature,   unless   the   court comes   to   the   conclusion   that   such   corroboration should be on material facts also because of the facts of a particular case. The degree of corroboration so required   is   that   which   is   necessary   for   a   prudent man to believe in the existence of facts mentioned in the confessional statement. ( v ) The requirement of sub­rule (5) of Rule 15 of the TADA   Rules   which   contemplates   a   confessional statement   being   sent   to   the   Chief   Metropolitan Magistrate or the Chief Judicial Magistrate who, in turn, will have to send the same to the Designated Court   is   not   mandatory   and   is   only   directory. However,   the   court   considering   the   case   of   direct transmission   of   the   confessional   statement   to   the Designated   Court   should   satisfy   itself   on   facts   of each case whether such direct transmission of the confessional   statement   in   the   facts   of   the   case creates any doubt as to the genuineness of the said confessional statement.” Bearing these principles in mind, let us consider as to whether 19. the confession of the appellant was voluntary and truthful. The appellant was examined as DW­1. In his evidence he has stated that he was arrested on 19.05.2007, when he was returning from Chennai airport. He was detained for two days and was taken to Trichi, “Q” branch office and was kept there for one day.   During 39 this period, he was allegedly tortured by the police. On 22.05.2007 he was produced before the Judicial Magistrate, Trichi, and was remanded by the court till 25.07.2007. PW­27 made an application requesting   for   police   custody   of   the   accused   for   five   days   and obtained   police   custody   from   25.07.2007   to   27.07.2007.   On 25.07.2007, when the appellant was sitting in the police vehicle, Mr. Rajendran, ‘Q’ Branch Inspector, told him that he should sign certain   papers,   otherwise   he   would   be   killed   in   police   custody. When he was brought before the Designated Court, on the same day, he informed the same to the learned Judge and gave a petition (Ex. D­1) stating that he was tortured by the police and that he had nothing   to   do   with   the   alleged   incident.   When   he   was   again produced   before   the   Designated   Court,   after   recording   the confession statement, he gave a petition (Ex. D­2) stating that he has not made any incriminating statement before PW­28. 20. On 26.07.2007, PW­29 produced the appellant before PW­28. PW­28   during   his   cross­examination   has   stated   that   until   the accused was produced on 26.07.2007, the accused was in police custody.     On   26.07.2007,   though   it   has   been   recorded   that   a 40 number of questions were put to the accused and the answers were elicited, there is no record to show that the appellant­accused was warned as required under Section 15 of the TADA Act and Rule 15(3) of the TADA Rules. During his cross­examination PW­28 has stated   that   he   gave   warning   to   the   accused   which   was   not supported by any contemporary record, namely, Ex.  P­56 dated 26.06.2007.   As it is seen in Ex. P­57, only two questions were asked to the appellant and answers elicited, which do not reflect any warning as required under the TADA Act and the TADA Rules. The evidence of PW­28 is that he gave the same warning which he had given on 26.07.2007.   There are no contemporary records to show that the warning was made on 26.07.2007 or 27.07.2007. The second question asked on 27.07.2007 (per Ex. P­57) assumes much importance.   In   this   question   PW­28   has   only   explained   to   the accused that he had been produced only to record his statement. He did not explain to the accused that he had been produced to record the confession.  It was contended by the learned Additional Advocate General, 21. appearing for the respondent, that the footnote appended to Ex. P­ 41 56 would satisfy Section 15 of TADA Act and Rule 15 of TADA Rules. It is necessary to notice here that complying with these rules is not an empty formality or a mere technicality as these provisions serve a statutory purpose to ensure a fair trial as guaranteed under Article 21 of the Constitution of India. The entire proceedings on record should reflect application of mind into various surrounding circumstances including questions and answers elicited from the accused.     Mere   recording   in   a   certificate   will   only   amount   to technical   observance   of   the   rule   but   that   will   not   prove   the voluntariness   of   the   statement.   In   law,   it   is   not   the   technical observance of the rules but it is the real satisfaction about the voluntariness of the confession is  sine qua non . 22. It is also necessary to state here that the confession recorded by   the   police   officer   is   undoubtedly   equated   to   a   confession recorded by a Judicial Magistrate under Section 164 Cr.P.C. Thus, the said confession is a substantive piece of evidence.  Therefore, all the safeguards which are to be followed by a Magistrate should have been followed by the police officer also. It is well­settled that the  satisfaction  arrived   at  by  the   Magistrate   under  Section 164 42 Cr.P.C.   is,   if   doubtful,   then,   the   entire   confession   should   be rejected. 23. In the instant case, it is evident that from out of the questions put by PW­28 and the answers elicited and the manner in which the accused has made the statement are all the foundations upon which it is to be found out as to whether the statement was made voluntarily or not. If the certificate is not supported by any of the above inputs, then the certificate needs to be rejected. The police officer cannot record such a certificate out of his own imagination and the entire proceedings should reflect that the certificate was rightly given based on the materials. In the present case, there is nothing on record to prove the voluntariness of the statement. Ex. D­1 and D­2 and other circumstances would go to show that the appellant could not have made the statement voluntarily. Therefore, the confession statement of the appellant requires to be rejected. The   second   question   for   consideration   is   whether   the 24. statement of two other co­accused (Ex. P­26 and P­27) is admissible in evidence. 43 25. The confession statement of  the co­accused was recorded by the Superintendent of Police (PW­20) in Crime No.160/1990. The appellant was absconding, hence the proclamation order was issued by the trial court and thereafter the case was split against the appellant. A separate trial was conducted against the appellant and the impugned judgment convicting the appellant­accused has been passed by the Designated Court. 26. The contention of the  learned Additional Advocate General, appearing for the appellant, is that the appellant cannot take the advantage of his own wrong to thwart the object and purpose of Section 15 of the TADA Act.  27. Learned   senior   counsel   appearing   for   the   appellant   has submitted that the confession statements of the two co­accused are not at all admissible in evidence because there was no joint trial of those two co­accused with the appellant. Therefore, Ex. P­26 and Ex. P­27 are not admissible in evidence. 28. Section 30 of the Indian Evidence Act mandates that to make the confession of a co­accused admissible in evidence, there has to be a joint trial. If there is no joint trial, the confession of a co­ 44 accused is not at all admissible in evidence and, therefore, the same cannot be taken as evidence against the other co­accused.   The Constitution Bench of this Court in     (supra), while Kartar Singh considering   the   inter­play   between   Section   30   of   the   Indian Evidence Act and Section 15 of the TADA Act held that as per Section 15 of the TADA Act, after the amendment of the year 1993, the confession of  the  co­accused, is  also a substantive piece of evidence provided that there is a joint trial. 11 29. In  State  v.  Nalini and others   Justice   Quadri   has   held that a confession of an accused made under Section 15 of the TADA Act is admissible against all those tried jointly with him.   It has been held thus:      “ 688 . Having excluded the application of Sections 24 to 30 of the Evidence Act to a confession recorded under Section 15(1) of the TADA Act, a self­contained scheme   is   incorporated   therein   for   recording   the confession of an accused and its admissibility in his trial   with   co­accused,   abettor   or   conspirator   for offences   under   the   TADA   Act   or   the   Rules   made thereunder or any other offence under any other law which can jointly be tried with the offence with which he is charged at the same trial. There is thus no room to import the requirements of Section 30 of the Evidence Act in Section 15 of the TADA Act. 11 (1999) 5 SCC 253 45 689 .   Under   Section   15(1)   of   the   TADA   Act   the position, in my view, is much stronger, for it says, ‘ “a confession made by a person before a police officer not lower in rank than a Superintendent of   Police   and   recorded   by   such   police   officer either in writing or on any mechanical device like cassettes,   tapes   or   soundtracks   from   out   of which sounds or images can be reproduced, shall be admissible in the trial of such person or co­ accused,   abettor   or   conspirator   for   an   offence under   this   Act   or   Rules   made   thereunder, provided that co­accused, abettor or conspirator is charged and tried in the same case together with the accused.” On the language of sub­section (1) of Section 15, a confession   of   an   accused   is   made   admissible evidence as against all those tried jointly with him, so it is implicit that the same can be considered against all those tried together. In this view of the matter also,   Section   30   of   the   Evidence   Act   need   not   be invoked for consideration of confession of an accused against a co­accused, abettor or conspirator charged and tried in the same case along with the accused.” 30. In  Jameel Ahmad  (supra), this Court has reiterated the above position as under: “30……Therefore   we   notice   that   the   accepted principle in law is that a confessional statement of an accused recorded under Section 15 of the TADA Act is a substantive piece of evidence even against his co­ 46 accused   provided   the   accused   concerned   are   tried together.” 31. In the instant case, no doubt, the appellant was absconding. That is why, joint trial of the appellant with the other two accused persons could not be held. As noticed above, Section 15 of the TADA Act specifically provides that the confession recorded shall be admissible in trial of a co­accused for offence committed and tried in   the   same   case   together   with   the   accused   who   makes   the confession. We are of the view, that if for any reason, a joint trial is not   held,   the   confession   of   a   co­accused   cannot   be   held   to   be admissible in evidence against another accused who would face trial at a later point of time in the same case. We are of the further opinion that if we are to accept the argument of the learned counsel for the respondent­State, it is as good as re­writing the scope of Section 15 of the TADA Act as amended in the year 1993.  12 32. In   Ananta Dixit   v.   The State   the Orissa High Court was considering a similar case under Section 30 of the Evidence Act. The   appellant,   in   this   case,   was   absconding.   The   question   for consideration   was   whether   a   confession   of   one   of   the   accused 12 1984 Crl. L.J. 1126 47 persons who was tried earlier, is admissible in evidence against the appellant. The Court held that the confession of the co­accused was not admissible in evidence against the present appellant. The Court held:

We are in complete agreement with the view of the High Court. 33. We are of the view that since the trial of the other two accused persons was separate, their  confession  statements  (Ex.P­26 and P­27) are not admissible in evidence and the same cannot be taken as evidence against the appellant. 48 34. In view of the discussion made above, the Designated Court was   not   justified   in   convicting   the   appellant.   The   appeal   is accordingly   allowed.   The   judgment   and   order   dated   4.12.2009 passed by the Presiding Judge, Designated Court No.2, Chennai, in Calendar Case No.1/2007, is hereby set aside and the appellant­ accused is acquitted for the offence for which he was tried. This Court   by   order   dated   25.09.2010   had   granted   the   bail   to   the appellant. Hence, the question of releasing him does not arise. The bail bond executed by the appellant and the surety, if any, stands cancelled.           …………………………………………J.     (S. ABDUL NAZEER)      …………………………………………J.       (DEEPAK GUPTA) New Delhi; April 1, 2020.