PRABHAKARAN Vs. ADDITIONAL CHIEF SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Crime No. 324/2016 of the Pariyaram Medical College Police Station has culminated in S.C.No. 401/2016 of the Sessions Court, Thalassery, for the offences punishable under Sections 143, 147, 148, 447, 427, 323, 324, 326, 307, 302 and 506(ii) read with Section 149 IPC.

(2.) The prosecution case is that on 13.05.2014 at 7 pm, the accused barged into the residential compound of the defacto complainant at Mookkunnu in Pariyaram and attacked the defacto complainant, his wife, and son, Prajul. Very serious injuries were inflicted on them with deadly weapons. Later, Prajul succumbed to the injuries while undergoing treatment.

(3.) The defacto complainant has got a case that the murder of Prajul and the attempt to murder on the defacto complainant and his wife was clearly politically motivated. The defacto complainant wanted to get a special Public Prosecutor appointed for conducting prosecution before the court below in the case, evidently when he has no faith in the regular Public Prosecutor, who was conducting prosecution before the court below. The defacto complainant preferred an application before the Government for the same.