INDIRA N. Vs. SHYJU AND ORS.

JUDGEMENT

(1.) De facto-complainant in C.C. 918/2000 on the file of the Judicial First Class Magistrate Court, Vadakara, is the revision petitioner herein.

(2.) Respondents 1 to 10 were charge-sheeted by the Sub Inspector of Police, Vadakara police station in Crime No. 200/2000 of that police station alleging offences under Section 143, 147, 452, 354, 427, 294(b) read with Section 149 of the Indian Penal Code.

(3.) The case of the prosecution in nut shell was that, on 02.09.2000 at about 09.00 p.m., accused persons formed themselves into an unlawful assembly at Pakkayil in Vadakara Amsom Desom, in furtherance of their common object committed rioting armed with deadly weapons with an intention to commit offence, criminally trespassed into the house of PW 1 and tore off her blouse with an intention to outrage her modesty and caused damage to the articles, dismantled their aquarium and caused a loss of Rs. 1,000/- and thereby all of them had committed the above said offence.