- (1.)The present appeals filed under Section 19 of the Terrorist And Disruptive Activities (Prevention) Act, 1987 ("the TADA") are directed against the judgment and order dated 27/06/2012 passed by the Principal Sessions Judge and Designated Judge under the TADA, for Tiruchirapalli in Calendar Case No.45 of 1995 in Crime No.307 of 1992 of Vridhachalam Railway Police Station. The appellant in Criminal Appeal No.787 of 2013 is Senthilkumar @ Kumar ('A1-Senthilkumar' for convenience). The appellant in Criminal Appeal No.1272 of 2012 is Periyasami ('A2-Periyasami' for convenience).
(2.)According to the prosecution, on 24/10/1992, PW-10 Ramasamy was driving Quilon Express (Train No.6105). When the train reached near Maruvathur Peria Odai Bridge No.276, he noticed some object over the railway track. He immediately applied emergency brake and stopped the train. PW-11 Rajendran Raja, who was the Assistant Driver stepped down from the train along with the guard and proceeded to inspect the track. They saw some boulders placed on the track covered with green leaves. At that time, they heard a loud noise near the bridge situated at a distance of 1 K.M. In the meantime, PW-2 Ganapathy, Station Master 3 of Sillakudi Station received information that Quilon Express had started from Kallagam Station after crossing of Pearl City Express, but had not reached Palanganatham. He instructed PW-1 Antonisamy, PW-4 Hazi Salahudeen, PW-6 Thangaraj and PW-7 Ponnaian to find out the reason for the delay of the Quilon Express. They found at the place of occurrence the rails bent upwards and the gravel stones and the sleepers broken and dislocated. Under the bridge, they saw some papers containing slogans. They saw some slogans written on the bridge walls. Some boulders were also found over the railway track covered with green leaves. PW-8 Raja Chidambaram, SEP at Kallagam Station also went in search of the train along the track and found the train on the northern side of Bridge No.276. He found boulders placed on the track covered with green leaves. The sleepers were found broken and dislocated and rails found bent upwards.
(3.)On information being received from the control room about the bomb blast on the railway line, PW-29 Hyder Ali Khan, Sub-Inspector of Police, Railway, Vridhachalam rushed to the place of occurrence. He received complaint [Ex-P1] dated 24/10/1992 from PW-1 Antonisamy and registered a case being Crime No.307 of 1992 against unknown persons under Section 150 of the Indian Railways Act and under Sections 3 and 5 of the Explosives Act and Sections 120-B and 124 of the IPC. The printed version of First Information Report [Ex-P11] was forwarded to Judicial Magistrate No. V, Tiruchirappalli and a copy was forwarded to the Inspector of Police, Railways, Villupuram for necessary action. Investigation was started. It appears from the evidence of PW-40 Pattabiraman, the Inspector of Police of "Q" Branch CID, Tiruchirappalli that after he took over investigation, he interrogated PW-15 Sevi Periyasamy. He got the leads. Involvement of A1- Senthilkumar, A2-Periyasami and other accused was disclosed. A1- Senthilkumar was arrested on 17/12/1993. On his search, five gelatin sticks concealed in his right side waist, five electric detonators concealed in his left side waist and two pen torch cells from his pocket were recovered. They were seized under Mahazar [Ex-P5]. On 19/12/1993, the confessional statement of A1-Senthilkumar was recorded by PW-37 Ramanujam, Superintendent of Police, "Q" Branch CID under Section 15 of the TADA, after following the necessary procedure. A2-Periyasami was arrested on 9/1/1994.