K C MATHEW Vs. STATE OF TRAVANCORE COCHIN

JUDGEMENT

(1.) This is a case of rioting in which two police constables were killed. Thirty one persons were put up for trial. The learned Sessions Judge acquitted twenty one of them on all the charges and acquitted the remaining ten of the most serious charge of all, namely the offence falling under the Sections of the Travancore Penal Code which correspond to S. 302, I.P.C., read with S. 149.

(2.) The convicts appealed to the High Court and the State of Travancore-Cochin also appealed against the acquittals on the murder-cum-rioting count.

(3.) The High Court dismissed the appeals made by the ten accused and allowed the appeals against the acquittals and imposed the lesser sentence of transportation in each case. These ten accused now appeal here.