RAVEENDRAN M K Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS are accused nos. 5, 9, 8, 4 and 3 respectively in Crime No.433/2012 of Vadakara Police Station, Kozhikode District. The offences alleged against them and other accused are under Secs.143, 147, 148 and 302 r/w 149 IPC and under Secs.120(B), 109, 118, 201 and 212 IPC and also under Secs.3 and 5 of Explosive Substance Act.

(2.) IT is alleged that on 4.5.2012 at 10.15 PM at a place called Vallikkad, the motorcycle ridden by Mr.T.P.Chandrasekharan, the leader of a local party - Revolutionary Marxist Party (RMP) was hit by the Innova Car used by the assailants and when he fell down he was brutally murdered by the persons who reached there in the Innova Car by hacking Mr.Chandrasekharan with swords. It is further alleged that in order to create an atmosphere of terror so as to desist other persons approaching the scene, the assailants exploded bombs also and thereafter the assailants escaped from the scene.

(3.) THE learned senior counsel appearing for the petitioner would submit that there is nothing in handing over the invitation card to a known person, whether he belongs to his own political party or the opposite political group. The contention that it was done in order to facilitate other accused persons to spot or identify the victim cannot be accepted, it is argued. It is not necessary to go further into those aspects.