JOHNY @ JOHNY P.CHACKO Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 438 of Cr.P.C. by the petitioner/2nd accused in Crime No.1382/2021 of Thrikkodithanam Police Station. The accused two in number are alleged to have committed the offences punishable under Ss. 342, 326 read with Sec. 34 of IPC.

(2.) The prosecution case is that on 22/08/2021 at about 5 p.m. both the accused in furtherance of their common intention, wrongfully restrained the injured/informant and voluntarily caused grievous hurt to him by beating him with an iron rod on his head and arms. Hence, the accused are alleged to have committed the offences punishable under the above mentioned Sections.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor and perused the records.