HARI Vs. STATE OF KERALA

JUDGEMENT

(1.) This revision petition is filed by the accused challenging the judgment in Crl.A No.697/2006 of Sessions Court, Thrissur, by which it confirmed the judgment of conviction and sentence against him in S.C.No.71/2004 of Assistant Sessions Court, Irinjalakkuda for the offence punishable under Sec. 399 Indian Penal Code (for short 'IPC').

(2.) Prosecution case is that on 1/12/2002 at around 10 pm, while the Circle Inspector of Police, Puthukkad, along with his police team were on patrolling duty, accused herein along with two other accused named in the final report were found travelling in a car bearing registration No.KL7C-459 carrying deadly weapons and they were making preparation for committing dacoity.

(3.) The crime was initially registered under Sec. 41(1)(a)(d) and Sec. 102 of the Code of Criminal Procedure and Sec. 27 of the Arms Act, 1959. After investigation, the investigating officer filed final report against three accused for the offence punishable under Sec. 399 IPC and Sec. 27 of the Arms Act.