MAMUNI JAYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellants are accused Nos. 1 to 3 in S.C. No. 324 of 2002 on the file of the IInd Additional Sessions Judge, Kozhikode and they are challenging the conviction and sentence imposed on them for the offence under Sec. 392 IPC.

(2.) The prosecution case is that PW1 and PW11 exchanged their vehicles and in that transaction, PW1 had to pay Rs.1,87,000.00 to PW11. But, subsequently, the vehicle was seized by the financier at Madras and then it was agreed between PWs 1 and 11 that PW1 will pay Rs.1,87,000.00 to the financier and that the balance amount due to the financier will be paid by PW11 and accordingly, they decided to meet the financier at Madras for releasing the vehicle. The 5th accused was the broker between PWs 1 and 11 in connection with the vehicle transaction and when he came to know about the journey, he entered into a criminal conspiracy with accused Nos. 1 to 4 to rob the money by committing dacoity. On 13/11/1998. PW1, PW15, accused No.5 and the deceased Kunhimoosa, who is the brother-in-law of PW1, boarded train No. 6602 Mangalore- Madras Mail from Payyannur Railway Station and the deceased was in possession of the bag containing Rs.2,20,000.00 and accused Nos. 1 to 4 also unauthorisedly boarded S-V compartment of the said train in which Kunhimoosa and others travelled. When the train reached Parappanangadi, the 3 rd accused snatched the bag containing money from Kunhimoosa. But, Kunhimoosa caught the 3rd accused with the bag and then accused Nos. 1, 2 and 4 forcibly released the 3 rd accused from the hands of Kunhimoosa and thereafter, accused Nos. 1 to 4 jumped to the platform with the bag containing money and then Kunhimoosa also jumped into the platform and there occurred a scuffle for the bag in the platform and accused Nos. 1 to 4, after getting possession of the bag, pushed Kunhimoosa towards the running train and he was run over by the train and died instantaneously. Accused Nos. 1 to 5 are thereby alleged to have committed the offences under Ss. 395, 302, 201, 139, 120B and 34 IPC. Additionally, the 5 th accused is alleged to have committed the offences under Ss. 177, and 203 of IPC.

(3.) In the trial court, the accused persons pleaded not guilty to the charges and accordingly, PWs 1 to 34 were examined and Exhibits P1 to P39 and MOs1 to 18 were marked from the side of the prosecution and from the side of the defence, Exhibits D1 to D10 were marked.