ADARSH Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications filed under Section 439 of the Cr.P.C by accused Nos. 1, 3 and 4 respectively in Crime No.781/2021 of Njarakkal Police Station in Ernakulam district, which was registered alleging offence punishable under Sections 143, 148, 294(b), 506(ii), 201, 307, 326 read with Section 149 of the IPC.

(2.) The alleged incident had happened at 10:30 p.m on 25.06.2021. It is alleged that the accused persons, out of previous animosity towards the defacto complainant, formed an unlawful assembly and in prosecution of their common object and armed with deadly weapons, attacked and injured the defacto complainant and caused him grievous injuries. The first accused had used a chopper by which a lacerated wound was caused on the left parietal region of the defacto complainant. He sustained other injuries also. The other accused had allegedly used iron rods.

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