SATHEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 19th day of November 2020

(2.) The prosecution case, in brief, is that on 08.11.2019 at about 7 p.m, while the de facto complainant was engaged in his duty as a door checker of Matha bus and the bus reached near Tabor church, the applicant along with the other accused formed an unlawful assembly, and in the prosecution of the common object to commit the murder of the de facto complainant and the other employees of said bus, committed riot armed with deadly weapons like a wooden reaper, iron rod, sword etc and assaulted the de facto complainant and also robbed him of Rs.25,000/- and his mobile phone and also caused damage to the front shield of the said bus committing mischief thereby.

(3.) The applicant states that he has been in custody for a fairly long time. The final report had already been filed and therefore further detention of the applicant may not be essential.