BALAKRISHNA PILLAI & OTHERS Vs. STATE OF KERALA

JUDGEMENT

(1.) This Revision Petition has been filed against the order dated 31.8.2009 in C.C.126/1998 on the file of the Judicial First Class Magistrate-I, Punalur, refusing to give the protection under Sec.197(1) Cr.P.C. to the revision petitioners/accused 2 to 4.

(2.) The case against the revision petitioners/accused 2 to 4 along with the first accused has been charge-sheeted by the Circle Inspector of police, Anchal in crime No.67/1997 of Anchal police station.

(3.) Prosecution case is that on 31.3.2007 at about 8.30 pm, first accused who is the festival committee convener of Arackal Devi temple came with the revision petitioners/accused 2 to 4 who were police constables, attached to Anchal police station in a jeep bearing registration No.KL-7/N-2433 to the place where CW1 to 4 were preparing kettuvilakku as part of the festival at Arackal Devi temple and assaulted CW1 to 6 with lathi resulting in injuries to CW1 to 3, 5 and 6. CW4 fell into a well and sustained grievous injury. It is alleged that accused acted in furtherance of their common intention.