THRASSIYIL SUNIL Vs. STATE OF KERALA

JUDGEMENT

(1.) Accused Nos. 1 to 6 and 8 in S.C. No. 435/2000 on the file of the Addl. Sessions Court, Thalassery for offences punishable under Sections 143,147,148 and 302 read with Section 149 I.P.C. challenge the conviction entered and the sentence passed against them by that court for the aforementioned offences.

(2.) The case of the prosecution can be summarised as follows:

(3.) On the accused pleading not guilty to the charge framed against them by the court below for the aforementioned offences, the prosecution was permitted to adduce evidence in support of its case. The prosecution altogether examined 16 witnesses as P.Ws, 1 to 16 and got marked 19 documents as Exts. P-l to P-19 and three material objects as M.Os. 1 to 3.