The NIA Special Court Ernakulam, Kerala convicted 3 accused persons in Kalamassery bus burning case under various offences of IPC and UA (P) Act for causing damage to a Tamil Nadu government bus plying between Ernakulum and Salem in support of their demand for release of Abdul Nasar Madani, Chairman PDP, who was detained in Coimbatore Jail at that time.
Investigations have established that the accused persons had entered into a criminal conspiracy in the first week of September 2005 to wage war, to strike terror, and damage Govt. property in retaliation to the continued detention of Abdul Madani. The accused persons had assembled on 08.09.2005 at Aluva Masjid and chalked out their plan, at the instance and instigation of accused Majid Parambai and Sufia, to set fire to a Tamil Nadu Govt. owned bus. After thorough investigations, NIA had filed chargesheet against 13 accused persons on 17.12.2010 in this case.
All the three accused persons namely (i) Nazeer Thadiyantavidatha @ Ummer Haji @ Haji, S/o Abdul Majeed, R/o Bithul Hilal Veedu, Thayyil, Kannur, Kerala, (ii) Sabir Buhari, S/o Buhari, R/o House No. 52, Ward No. 20, Puthukkadan Veedu, West of Fire Station, Perumbavoor, Kunnathunadu, Ernakulam, Kerala and (iii) Thajudin, S/o Abdul Rasak, R/o House No. 188, Ward No. 8, North Paravoor , Makkanai Bhagam, Kizhakkethoppil Veedu, Chittatukara, Ernakulam, Kerala have been convicted under sections 120B, 121A of IPC section 16(1)(b) and 18 of UA (P) Act.The quantum of punishment would be pronounced on 01.08.2022.
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