ANIL Vs. STATE OF KERALA

JUDGEMENT

(1.) The above Criminal Revision Petitions are filed challenging the judgment dated 15.06.2004, in Crl.A.No.8/1997 of the Additional Sessions Court, Pathanamthitta, which arose from the judgment dated 11.12.1996 in C.C.No.482/1993 of the Judicial First Class Magistrate Court, Ranny.

(2.) There are all together 11 accused in the crime arising from crime no.109/1993 of the Perunad Police Station in Pathanamthitta district for offences punishable under Sections 143, 147, 148, 341, 323, 324, 326 r/w 149 of the Indian Penal Code 1860.

(3.) The prosecution allegation is that on 20.08.1993 at about 7.30 p.m., at Vadasserikara Junction, all the accused formed themselves into an unlawful assembly armed with deadly weapons for the purpose of roting and in prosecution of their common object, they had wrongfully restrained PW3 and voluntarily cause hurt to PWs 1 to 3 and thereby committed the afore said offences.