MUNEER.A.K. Vs. H.RAMESH

JUDGEMENT

(1.) Against the order of acquittal of accused Nos. 1 to 5 in Sessions Case No.27/2011 of the Additional Sessions Court, Kasaragod, dated 17.12.2012, PW18, one of the injured in the alleged incident came up with this appeal.

(2.) The crime was registered in connection with the allegation of offence punishable under Sections 143, 147, 148, 341, 323, 324, 307 and 302 read with Section 149 IPC. The deceased, one Mohammed Azharuddin, met with a sad death on 15.11.2009 at Karanthakkadu, Adkathbayal Gramam, Kasaragod.

(3.) The prosecution case is that the accused persons with the intention to do away the victim and with that common object attacked CWs 1 to 4, the followers of Muslim League, with knife and wooden sticks by which the deceased Mohammed Azharuddin received very serious injuries and later on he succumbed to the injuries. PW18 and PW21 also sustained injuries.