SHELCY Vs. WILSON

JUDGEMENT

(1.) Under challenge in this appeal preferred under the Proviso to Sec. 372 of the Code of Criminal Procedure is the judgment of acquittal in S.C.Nos. 983/2017 and 917/2018 dtd. 24/3/2020 of the Additional Sessions Court-II, North Paravur. The offences alleged are under Ss. 143, 147 and 148, read with 149, 120-B, 447, 302, 109, 201 and 212 of the Penal Code and also under Sec. 27 of the Arms Act.

(2.) Final report was preferred by the Detective Inspector, C.B.C. I.D, Ernakulam against 23 accused persons altogether, of whom A6 passed away before committal. A10, A11 and A18 were absconding and hence not committed. Seven accused persons, namely A8, A9, A15, A19, A20, A21 and A23 were discharged under Sec. 227, Cr.P.C. The remaining 12 accused persons (A1 to A5, A7, A12 to A14, A16, A17 and A22) faced trial. By the impugned judgment, all the above 12 accused persons were acquitted. In this judgment, the accused persons are referred to from their original status in the final report.

(3.) The Prosecution case:-