KOYYODAN BHASKARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Revision Petition has been filed by the accused in C.C.No.469/2010 on the files of the Judicial First Class Magistrate, Vadakara, challenging the verdict in the said case dated 30.012014 and the verdict of the learned Sessions Judge, Kozhikode in Crl.Appeal No.119/2014 dtd. 12/6/2015 arising therefrom. State of Kerala represented by the Public Prosecutor is the respondent herein.

(2.) Heard the learned counsel for the revision petitioners as well as the learned Public Prosecutor in detail. Perused the verdicts impugned and the trial court records to exercise the limited power of revision available to this Court.

(3.) The prosecution case is that at about 21.15 p.m on 29/3/2010, the accused persons in prosecution of their common object formed themselves into an unlawful assembly knowing that they are all members of the said assembly, with intention to commit rioting armed with deadly weapons, criminally intimidated the defacto complainant. The further case of the prosecution is that the accused persons manhandled the defacto complainant and caused hurt on him being members of the unlawful assembly, despite criminally intimidating him. On this premise, the prosecution alleged commission of offences punishable under Ss. 143, 147, 148, 506(1), 323, 324 r/w 149 of the Indian Penal Code ('IPC' for short), by the revision petitioners.