ANANDU Vs. STATE OF KERALA

JUDGEMENT

(1.) These criminal appeals are preferred impugning the judgment of the Additional Sessions Court-II, Kollam, in S.C.No. 955 of 2014. The appellant in Crl.A.No.92 of 2019 is the 1st accused. The appellants in Crl.A.No.15 of 2019 are accused Nos. 2, 4 and 5. The appellant in Crl.A.No.95 of 2019 is the 3rd accused. The appellants/accused Nos. 1 to 5 faced the trial before the Sessions Court, Kollam for the offences punishable under Ss. 143, 147, 148, 341, 323 and 302 r/w 149 of the Indian Penal Code.

(2.) The learned Sessions Judge found the appellants guilty, convicted and sentenced them. Accused Nos. 1 to 5 were sentenced to undergo imprisonment for life and to pay a fine of Rs.25,000.00 each and in default of payment of fine, shall undergo rigorous imprisonment for a further period of 3 months each, for the offence under Sec. 302 r/w 149 of IPC. They were also sentenced to undergo imprisonment for various terms under Ss. 143, 147, 148, 341, 323 r/w 149 of IPC. However, accused No.1 was acquitted for the offence punishable under Sec. 147 IPC and accused Nos.2 to 5 were acquitted for the offence punishable under Sec. 148 IPC.

(3.) The prosecution alleges that on 11/3/2010 at about 8.45 p.m., accused Nos. 1 to 5 formed themselves into an unlawful assembly armed with a dagger and in furtherance of the common object of that assembly, intercepted the motorcycle ridden by the deceased Sarath at Mythri Junction of Mundakkal Village, on the Thumpara- Amruthakulam public road, along with PW12, Anu Joseph Kuruvila and PW17, Vignesh as pillion riders, and attacked them. The prosecution further alleges that when accused No.1, Immanuel @ Tony, attempted to inflict a stab injury on PW12, the deceased swerved to obviate the attempt of stab. The deflected dagger happened to hit on the right thigh of accused No.1, whereby he sustained injury. In the meanwhile, accused No.1 chased Sarath and repeatedly stabbed him in the back, as a result of which he succumbed to the injuries. It is further alleged that all the appellants inflicted blows on the deceased Sarath, PW12, and PW17, and thereby they alleged to have committed the offences aforementioned. The motive alleged by the prosecution is that PW15, Kuruvila John, the cousin of PW12, had eve-teased PW1 (Reshma) while she was returning to her home riding a bicycle.