MANOJ Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioners herein are the accused Nos. 1 and 5 in C.C. No. 187 of 1999 of the Judicial First Class Magistrate Court-I, Perambra. They and five others faced prosecution in the court below on the allegation that at about 5.00 p.m. on 14.04.1999, they assaulted one Kanaran, Narayanan, Saneesh, Rineesh and Satheesh, in prosecution of the common object of the unlawful assembly formed by them to attack them, and they inflicted injuries on their body with weapons like stick, knife etc. The police registered the crime on the First Information Statement given by the said Kanaran, and after investigation, submitted final report against the seven accused under Sections 143, 147, 148 and 324 read with Section 149 of the Indian Penal Code.

(2.) All the seven accused appeared before the learned Magistrate, and pleaded not guilty to the charge framed against them. The prosecution examined 12 witnesses, and proved Exts.P1 to P8 documents in the trial court.

(3.) All the accused denied the incriminating circumstances, and projected a defence that the complainant and others probably sustained injuries in a scuffle. The accused did not adduce any evidence in defence.