KARYADAN VIJAYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant in Crl.A.No.1698/2010 along with 18 others were charge sheeted by the Assistant Commissioner of Police, Calicut alleging offences punishable under Sections 143, 147, 148, 342, 427, 449 and 302 read with 149 of IPC. As the accused Nos.2 and 14 died pending proceedings, others were tried by the court below in S.C.No.566/2004 and the appellant was convicted and sentenced to various spells including life imprisonment.

(2.) The prosecution case in brief is as hereunder:-

(3.) On communication over wireless, PW8 Sub Inspector of Police, AR Camp, Kasaragod came to the scene of occurrence at 6 am. and took him to the Govt.Hospital, Koothuparamba where he was declared dead on arrival at the hospital. The body was then removed to General Hospital, Thalassery, where postmortem examination was conducted by Dr.Prajul.K.P., as per Ext.P18 postmortem certificate. The said Doctor, who conducted the postmortem on the body of the deceased, was not available for giving evidence. Hence, PW18 Doctor-Rajan, Asst.Surgeon, General Hospital, Thalassery was examined to prove Ext.P18 postmortem certificate.