REJI RAJU Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 5th accused in Crime No. 268/2020 of Kunnikode Police Station. The petitioner and the other accused in the crime are alleged to have committed offences punishable under Sections 143, 144, 147, 148, 120B, 341, 294(b), 323, 324, 307, 302 read with Section 149 of the Indian Penal Code.

(3.) The prosecution case, in brief, is that: the petitioner who is the 5th accused along with the other accused had on 21.2.2020 inflicted serious injuries on Sri.Dynish Babu. The injured succumbed to his injuries at the Medical College Hospital. The petitioner along with the 1st accused inflicted the injuries. Thus, the petitioner and the other accused have committed the above offences.