NOUFAL Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Cr.P.C.

(2.) The applicant herein is the 1st accused in Crime No. 1841/2019 of Kothamangalam Police Station for having committed offence punishable under Sections 450, 461, 394 r/w. Section 34 of the Indian Penal Code.

(3.) The prosecution against is that the applicant along with the 2nd accused committed lurking house-trespass by night into the house of the de facto complainant and attacked her and her husband with weapons and took away gold ornaments and cash. The applicant herein was arrested on 7.10.2019 and he remains in custody.