RADHAKRISHNAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are the accused in Crime No.940/2020 of Pantheerankavu Police Station. Above case is registered against the petitioners alleging offences punishable under Sections 324 and 326 read with Section 34 of the IPC.

(2.) The prosecution case is that, on 30.07.2020 at 6.30 p.m., the defacto complainant reached Vallikkoth road, which is near to his house. At that time he saw the accused person standing on the road. Thereupon, the defacto complainant questioned them about the reason for parking a car having registration No.KL-11 BF 9881 in the land belonging to the defacto complainant. At that time, the accused in furtherance of their common intention, attack the defacto complainant and he sustained grievous hurt. This is the sum and substance of the allegation against the petitioners.

(3.) Heard the learned counsel for the petitioners and the learned Public Prosecutor.