PODAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The six revision petitioners were convicted by the Special First Class Magistrate, Badagara, under S.160 IPC. and sentenced to pay a fine of Rs. 50/- each or in default of payment to undergo rigorous imprisonment for one week.

(2.) The case against the accused is that at about 4 p. m. on 19-10-1960 accused 1 to 4 on one side and accused 5 and 6 on the other beat each other on the public road in Thekkunni Bazaar and thereby committed an offence of affray. Accused 1 Podan went to the Sub-Inspector of Police, Pw. 1 on 20-10-1960 and complained that on

(3.) Two tea shopkeepers Pws. 2 and 3 were examined as eyewitnesses. They stated vaguely and in general terms that all the accused took part in a fight, without giving any information as to who did the beating or who received the blows. They also added that the incident caused inconvenience to the general public.