NASAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner in B.A No.4207 of 2021 is the 2nd accused in Crime No.717/2021 of Chadayamangalam Police Station whereas the petitioners in B.A No.5412 of 2021 are accused Nos.1, 3 and 4 in the crime. Petitioners 2 and 3 in B.A No.5412 of 2021 are the children of the 1st petitioner whereas the petitioner in B.A No.4207 of 2021 who is the 2nd accused, is the nephew of the 1st petitioner in B.A No.5412 of 2021. The defacto complainant is another nephew of the 1st accused.

(2.) The allegation is that the accused persons had in furtherance of the common intention, attacked and injured the defacto complainant using sticks and key chain. It is alleged that the 1st accused had kicked the defacto complainant whereas accused Nos.2 and 4 had used sticks and the 3rd accused had used a key chain in attacking him.

(3.) I heard the counsel on both sides.