RAJESH Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the first accused in crime No.314/2021 of Mangalam Dam Police Station, Palakkad, which is registered for the offences punishable under Sections 341, 323, 325 and 354 read with Section 34 IPC and Section 92(b) of the Right of Persons with Disabilities Act, 2016.

(2.) The prosecution allegation is that on 05.08.2021 at about 11 p.m., the defacto complainant intervened on seeing that accused Nos.1 and 2 assaulted her father at the residence of her sister where she was beaten by the first accused which resulted in loss of her two teeth in front row. It is also alleged that the second accused wrongfully restrained the defacto complainant's sister and the first accused kicked on her abdomen and the first accused chased the defacto complainant in his motor cycle when she tried to ran away and thereby committed the aforesaid crime.

(3.) Heard both sides.