KATTINTAVIDA SURESH Vs. STATE OF KERALA

JUDGEMENT

(1.) Accused Nos. 1 to 9 in Sessions Case No. 143/98 on the file of the Addl. Sessions Judge (Adhoc I), Thalassery are the appellants in this appeal. They challenge the conviction entered and sentence passed against them by the aforesaid Court for offences punishable under Sections 143, 147, 148 and 302 I. P. C. read with Sections 3 and 5 of the Explosive Substances Act.

(2.) The case of the prosecution can be summarised as follows:-

(3.) On the accused pleading not guilty to the charge framed against them by the Court below for offences punishable under Section 143 I. P. C. Section 5 of Explosive Substances Act read with Section 149 I. P. C. Section 302 read with Section 149 I. P. C. and Section 3 of the Explosive Substances Act read with Section 149 I. P. C., the prosecution was permitted to adduce evidence in support of its case. The prosecution altogether examined 15 witnesses as P. Ws. 1 to 15 and got marked 14 documents as Exts. P1 to P14 and 7 material objects as M. Os. 1 to 7.