SAJU Vs. STATE OF KERALA

JUDGEMENT

(1.) The writ petitioner is the fourth accused in the case C.P No. 27/2019 on the file of the Court of the Judicial First Class Magistrate, Adoor.

(2.) The aforesaid case is based on the charge sheet filed by the police in Crime No.14/2019 of Pandalam Police Station. There are altogether eight accused in the case. The offences alleged against the accused are punishable under Sections 143,147,148,324,326,307 and 302 read with 149 IPC.

(3.) The prosecution case is as follows: On 02.01.2019, a procession was conducted by the "Sabarimala Karma Samithi" in protest against the entry of women into the Sabarimala Temple. At about 18:30 hours, when the procession reached in front of the area committee office of the Communist Party of India (Marxist), near the Pandalam market, the accused formed themselves into an unlawful assembly and in prosecution of their common object, pelted stones towards the procession. As a result, several persons sustains serious injuries. A person named Chandran Unnithan, who sustained injury in the incident, died on the same day due to the injuries sustained by him.