(1.) As many as 25 accused were indicted for the offence under Sec. 143, 147, 148, 324 and 302 read with Sec. 149 of the IPC, S. 3 & 5 of the Explosives Substances Act, 1908 and Sec. 27(1) of Arms Act, 1959 and they were tried by the Court of Sessions, Thalassery, for their role in a gruesome incident involving explosive devices which took place at 5.15 p.m. on 23.5.2002 at a place called Karkode in Thillankari amsom, Kannur District.
(2.) The prosecution case, as is revealed from the evidence, unfolds in the following manner: -
(3.) P.W. 24, the Sub Inspector of police, Iritty, reached the scene immediately after the incident and took note of the situation. He took steps to remove the injured and the deceased to the Mattannor hospital. P.W. 24 did not accompany them. The bodies of the deceased Ammukkutty Amma and Shihab and also the injured persons were initially taken to the Mattannor hospital and from there, they were shifted to Thalassery, in an ambulance. It has come in evidence that the injured were taken to the Indira Gandhi Co -operative hospital, Thalassery, and the deceased were removed to the Government hospital, Thalassery.
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