- (1.)The reactions of onlookers, as noticed above, though stated to be different but those, who came forward in the matter came with a definite bent of mind as re-
(2.)Number of people were involved in the incident - one being the Marxist Communist party group of people and the other being the Congress (I) group. We are not here concerned with the political rivalry and refrain ourselves on that score, except recording that they belonged to two different political parties.
(3.)The contextual facts depict that 13 accused persons stood charged for having committed the offences punishable under sections 143,147,148, 302, 324, 307, 341 and 120 (B) (i) read with section 149 of the Indian Penal Code. The prosecution case happened to be as records depict, the appellants herein being accused persons, nos. 5, 7 and 10, have been guilty of overt acts by holding Vijayan so as to enable the first accused to stab him.