STATE OF KERALA Vs. KUNJUMON

JUDGEMENT

(1.) State of Kerala challenges the acquittal order of accused Nos.2 to 14, 16 and 17 in C.C.No.459/2000 on the file of the Judicial First Class Magistrate Court, Adimaly. They are respondent Nos.1 to 15 in this case. The above case is chargesheeted against the respondents and others alleging offences punishable under Sections 143, 147, 148, 323, 324 and 427 r/w. Section 149 IPC.

(2.) The prosecution case is that the accused, the members of CITU Union and supporters who were on strike at Eastern Company, Chattupara which was under lockout, due to enmity in removing the goods from the company, the accused Nos.1 to 18 formed themselves into an unlawful assembly and with the knowledge that each of them were members of unlawful assembly committed riot armed with deadly weapons like stones, sticks on 15.3.2020 at 10.45 am. They also assaulted the injured in this case. It is also the prosecution case that the accused committed mischief causing a loss of Rs.50,000/-.

(3.) The respondents in this appeal along with the 1 st accused faced trial in this case. The prosecution examined PW1 to PW6. Exts.P1 to P7 are the documents marked from the side of the prosecution. MO1 and MO2 are the materials objects.