RIYAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec.439 of the Code of Criminal Procedure.

(2.) The petitioner is the accused in crime No.36/2020 of Poochakkal Police Station. The petitioner is alleged to have committed offences punishable under Secs 143,147, 148, 341, 324, 326,307 and 120(b) read with Sec.149 of the Indian Penal Code.

(3.) Prosecution case against the petitioner, in brief, is that the petitioner and the other accused hatched a conspiracy to do away with the husband of the defacto complainant. They formed an unlawful assembly with deadly weapons and in furtherance of their common object, on 21.1.2020, they wrongfully restrained the injured and attacked him with a knife. The petitioner is alleged to have assaulted the injured with an iron rod.