ANOOP Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are the accused 1 to 4 in Crime No.236/2020 of the Vadakkencherry Police Station. The petitioners are alleged to have committed the offences punishable under sections 341, 324, 308, 506(ii) and 120B r/w section 34 of the IPC.

(3.) The prosecution case, in brief, is that: