OMANAKUTTAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the sole accused in Crime No. 1162 of 2021 of Pathanapuram Police Station registered for the offences punishable under Ss. 451, 326 and 308 of Indian Penal Code.

(2.) The petitioner has been in custody since 12/11/2021.

(3.) The prosecution allegation is that on 6/11/2021 at about 8.30 p.m. this petitioner, due to his enmity towards the defacto complainant, with the intention to attack him, trespassed into his courtyard and attacked him with an iron pipe. He was brutally beaten by him, causing fracture and other fatal injuries and thereby committed the aforesaid offences.