SUO MOTU Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Revision Case was initiated suo motu under Section 401 of the Code of Criminal Procedure, 1973, on the basis of the direction of this Court in Order dated 20.06.2019 in Crl.M.C.No.419/2019.

(2.) Crime No.358 of 2010 of Bekal Police Station was registered on 13.05.2010 alleging commission of offence punishable under Sections 143, 147, 148, 294(b), 324, 332, 308 and 427 read with Section 149 of the Indian Penal Code, 1860. The prosecution allegation was that in the course of a Football Match at Meleparamba Ground, there occurred a fight between the members of opposing teams and when CWs.1 to 6, police officers, who were deputed for duty there intervened, the accused attacked them and inflicted injuries to them.

(3.) The investigation was completed and a final report was laid before the Judicial Magistrate of the First Class- II, Hosdurg. The case was committed to the Court of Sessions and it was numbered as S.C.No.28 of 2012 on the files of the Additional Sessions Court-I, Kasaragod.