KRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The above writ petition was filed by the parents of two Youth Congress leaders, namely, Kripesh, aged 21 years and Sarath Lal, aged 24 years, who were brutally murdered on 17.02.2019 at about 7.45 p.m. by the accused persons, who are CPM workers, at a place called Kallyottu in Periya Village, Kasargod.

(2.) In connection with the incident, Crime No. 81/2019 was registered in Bakel Police Station for the offence punishable under Section 302 IPC, on the very same day on the basis of the first information statement given by Sreekumar (CW 1). Thereafter, the investigation was handed over to the Deputy Superintendent of Police, Crime Branch on 18.02.2019 as per the order of the District Police Chief, Kasaragod, where it was reregistered as Crime No. 75/CB/KNR &KSD/2019 of Crime Branch, Kasargod. The offences alleged are punishable under Sections 143, 147, 148, 341, 326, 201, 212, 120B, 118 and 302 r/w Section 149 IPC.

(3.) The prosecution allegation is that in furtherance of the criminal conspiracy by A1 to A9 and A11, A1 to A8 committed the murder of deceased Kripesh and Sarath Lal on 17.02.2019 at about 7.45 p.m. by attacking with iron pipes and swords.