KUMAR K.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) These criminal appeals are preferred impugning the common judgment of the Additional District and Sessions Court, North Paravur, dtd. 21/8/2019 in S.C. No.412/2012. The appellants in Crl. Appeal No.1328 of 2019 are the accused Nos.1 and 2. The appellant in Crl. Appeal No.1331/2019 is the accused No.3. The appellants in Crl. Appeal No.1177/2019 are the accused Nos.4 and 5. Accused No.6 is the appellant in Crl. Appeal No.1086/2019.

(2.) The appellants/accused Nos.1 to 6 faced the trial before the Additional District and Sessions Court, North Paravur for the offences punishable under Ss. 143, 147, 148, 341 and 302 read with Sec. 149 of the Indian Penal Code (for the sake of brevity, 'IPC') and under Sec. 27 of the Arms Act.

(3.) The learned Additional Sessions Judge found the appellants guilty, convicted and sentenced them. Accused Nos.1 to 6 were sentenced to undergo imprisonment for life for the offence punishable under Sec. 302 read with Sec. 149 of IPC and to pay a fine of Rs.50,000.00 each with a default clause. They were also sentenced to undergo imprisonment for various terms under Ss. 143, 147, 148 and 341 read with Sec. 149 of IPC and Sec. 27(1) of the Arms Act.