RASHEED AND ORS. Vs. STATE OF KERALA

JUDGEMENT

(1.) The sustainability of the concurrent findings arrived at by the Courts below against the petitioners, finding them guilty under S.158 of the Indian Penal Code and S.48(a) of the Kerala Police Act, 1960, is raised in this Criminal Revision Petition filed under S.397 and S.401 of the Code of Criminal procedure.

(2.) The petitioners who are accused Nos. 1 and 3 to 8 in CC No. 443/2001 on the file of the Judicial First Class Magistrate Court - I, Perambra were proceeded against on the allegation of having committed offence punishable under S.158 of the Indian Penal Code and S.48(a) of the Kerala Police Act.

(3.) Concisely, the allegation against the petitioners as per prosecution records is that, the accused, 9 in numbers, were found travelling in a jeep bearing Reg. No. KLD. 7639 on 20/09/2001 at 10.30 p.m., with dangerous weapons with intent to commit some offence and thus committed offence punishable under S.158 of the Indian Penal Code and under S.48(a) of the Kerala Police Act, 1960.