KOOLI SASEENDRAN vs. THE STATE OF KERALA HOME DEPARTMENT

1 NON­REPORTABLE

CRIMINAL APPEAL NO(S).1874­1875 OF 2010

Versus

J U D G M E N T Deepak Gupta, J.

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 Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2019.12.17 16:26:49 IST Reason: for fresh consideration.  

2 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 3 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.  

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 4 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 5 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 6 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.  

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 7 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, 8 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.

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 9 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.

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. 10

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.  

the judgment of the High Court and restore the judgment of the trial 11 court.  Bail bonds, if any, stand discharged. Pending applications(s) if any, shall also stand disposed of.