LIBIN Vs. STATE OF KERALA

JUDGEMENT

(1.) The challenge in this revision petition is to the order dtd. 16/12/2023 in CMP No.247 of 2023 in S.C No.657 of 2023 on the file of the Assistant Sessions Court, Chavakkad. The revision petitioner is the 9th accused in Crime No.12/2015 registered by Kunnamkulam Police alleging offences punishable under Ss. 143, 147, 148, 452, 323, 324, 427 and 307 r/w Sec. 149 of the IPC.

(2.) The investigating agency arrayed ten persons as accused. Two of them, juveniles, faced trial before the Juvenile Justice Board. The charge as against the other accused was submitted before the jurisdictional Magistrate. The learned Magistrate committed the case to the Sessions Court, which made over the case against accused Nos.1 to 4, 6 , 7, 9 and 10 to the Assistant Sessions Court, Chavakkad. The case against accused Nos.9 and 10 was split up as they were unavailable for trial.

(3.) The Assistant Sessions Judge, after conducting the trial, acquitted accused Nos.1 to 4, 6 and 7.