SAJEEV Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioners who are appellants in Crl.A.No.560 of 2005 on the file of Additional Sessions Judge II, Kollam challenges the judgment of concurrent finding. They were convicted in C.C.No.737 of 2002 by the Judicial Magistrate of First class I, Punalur for offences punishable under Section 143, 147, 148, 447, 354, 323, 324, 326 read with 149 IPC and convicted thereunder.

(2.) The facts necessary for indictment were that on 16.5.2002 at 8.30 pm, revision petitioners formed themselves into an unlawful assembly armed with deadly weapon and in furtherance of their common object, assaulted PW1 and PW2, as a result they sustained serious injuries and Thenmala police registered a crime and after investigation, laid charge before Judicial First Class Magistrate, Punalur.

(3.) To prove the offence, prosecution examined PW1 to PW9 and marked Ext.P1 to P10(a). The incriminating circumstances brought out in evidence were denied by the accused while questioning them. DW1 was examined and Ext.D1 was marked in support of their evidence. Trial court after analysing the evidence, convicted the revision petitioners. Hence they preferred Crl.A.560 of 2006.