LAWS(KER)-2018-11-202

SHAMBHIVI.K.M. Vs. M.CHANDRASEKHARAN

Decided On November 26, 2018
Shambhivi.K.M. Appellant
V/S
M.Chandrasekharan Respondents

JUDGEMENT

(1.) This appeal has been filed by the wife of the deceased challenging the judgment of conviction and order of sentence passed by the Additional District and Sessions Judge (Adhoc -I), Kasaragod in S.C. No. 342 of 2001 dated 24/03/2012 by which the accused who were seven in number were found not guilty and hence acquitted.

(2.) The prosecution case in brief is that, on 25/05/1996, at 8.30 p.m., from a place called Molayar in Neerchal Village, A1 to A7 in prosecution of their common object to commit murder of Balakrishna Maniyani, formed an unlawful assembly on the road proceeding to the residence of deceased Balakrishna Maniyani and after committing the offence of rioting with weapons like iron rod, wooden stick, billhook, knife etc., attacked the deceased, causing extensive injuries on his body and on account of the injuries, Balakrishna Maniyani breathed his last at the place of occurrence.

(3.) During trial, prosecution examined PWs 1 to 14 as witnesses, marked documents Exts.P1 to P14 and identified MOs 1 to 13. No defence evidence has been adduced.