K VELLINGIRI Vs. ABDUL NAZER MAHDANI

JUDGEMENT

(1.) THIS Revision is preferred by P.W. 94 " K. Vellingiri, P.W.98 " S. Vezhavendan, P.W.211 " A. Balasubramanian, P.W.214 " A. Muthusamy, P.W.97 " K. Kuppusamy, against the acquittal of A14 " Abdul Nazer Mahdani, A122 " Nowsath, A123 " Sardar @ Saithan, A136 " A.T. Mohamed Asraf, A137 " M.V. Subair, A148- Sivakumar @ Abdul Hameed @ Kuttubudeen, A165 " Sivakumar @ Akkoji @ Abdullah, passed by the learned Sessions Judge for Exclusive Trial for Bomb Blast Cases, Coimbatore in S.C. No.2 of 2000 dated 1.8.2007.

(2.) THE incident pertains to Coimbatore serial bomb blasts which took place in the evening hours of 14.2.1998 in Coimbatore city.

(3.) ACCORDING to prosecution. A14 had telephonically discussed with A1-S.A. Basha-Founder President of Al-Umma (a banned organization) about the retaliatory action to be taken due to the killing of 18 Muslims in the months of November/December 1997, at Coimbatore. In pursuance to the conspiracy, A14 was involved in procuring of Explosives, arms and ammunitions. A part of the said consignment was seized during the course of investigation and in pursuant to the arrest of Accused No.2 " Mohamed Ansari " General Secretary of the above said organization and other Accused on 11.10.1998 at Rajamudhiri, Andhra Pradesh.