SHAJI SOMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is first accused in Crime No.23 of 2003 of Nooranadu Police Station and S.C.No.143 of 2009 of learned Assistant Sessions Judge, Mavelikkara for offences punishable under Secs.323, 324, 452 and 308 r/w Sec.34 of the Penal Code. PETITIONER seeks to quash proceedings against him on the strength of a settlement reached with the de facto complainant/respondent Nos.2 and 3.

(2.) CASE is that on 18.01.2003 petitioner and others trespassed into the house of CW1 and attacked him with stick and sword. It is alleged that the sword was aimed at his neck in an attempt to kill him. CW1 blocked it with his right hand and sustained injuries. Learned counsel submitted that the matter has been settled between the parties.