CHACKO Vs. STATE OF KERALA

JUDGEMENT

(1.) There is no scope for any right of private defence merely on the premise that Soman, the deceased reached the scene armed with a chopper. The prosecution version is that Soman reached there when he found that his brother - Kunjumon was in great peril as surrounded by armed assailants. No aggressor can claim a right of private defence - this is a settled position.

(2.) Out of 9 accused found guilty by the trial Court the Division Bench of the High Court picked out only 4 of them as the identification and involvement of them alone have been establishd by the witnesses.

(3.) We have considered the evidence and we are of the opinion that the conclusion reached by the High Court does not require any interference by us. Accordingly, the appeal is dismissed.