SHANALALU Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) The petitioners are accused Nos. 9 and 10 in Crime No. 62 of 2008 of Rajapuram Police Station for offences punishable under Sections 143, 147, 447, 326, 307, 316 and 120B read with 149 IPC.

(2.) The de facto complainant is none other than the 1st petitioner's father and the 2nd petitioner is the nephew of the de facto complainant.

(3.) The case of the prosecution is that the accused persons hired certain persons to cause the death of the de facto complainant and his 2nd wife and with that intention they splashed acid on the body of the de facto complainant and his 2nd wife.