RAVEENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the accused in Crime No. 242 of 2020 of Kannavam Police Station, Kannur registered for the offences punishable under Sections 448, 506 and 302 read with Section 34 of Indian Penal Code.

(2.) The prosecution allegation is that on 05.07.2020 the petitioners have assaulted the deceased with the intention to cause his death with deadly weapons and inflicted fatal injuries on him. Though he was rushed to the hospital, he succumbed to the injuries and thus the petitioners have been booked for the aforementioned offences.

(3.) The petitioners are in custody since 06.07.2020.