SREEKANTH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 4th accused in Crime No.1553/2021 of Valiyamala Police Station, Thiruvananthapuram District, alleged the offence punishable under Ss. 143,147, 148, 149, 294(B), 323, 324, 506(II), 354, 308 of IPC.

(2.) The prosecution allegation is that the accused Nos.1 to 5 who are in inimical terms with the defacto complainant, formed themselves in to an unlawful assembly and in prosecution of the common object of that assembly on 5/8/2021 at about 2 a.m, came in front of the residence of defacto complainant and threw a country made bomb. Hearing the noise, defacto complainant came out from his house. Accused uttered obscene words and the first accused fisted on the chest and back of the defacto complainant. Defacto complainant fell down. 2Nd accused kicked the defacto complainant. When the brother of the defacto complainant tried to interfere, he was assaulted by the accused Nos.3 and 4. Thereafter, the first accused with a stone hit the defacto complainant and when mother of the defacto complainant came there, the accused Nos.2 and 4 misbehaved towards her and thereafter, 5th accused fisted the defacto complainant, thereby, accused committed the offence as aforementioned.

(3.) Report filed by the Sub Inspector of Police, Valiyamala Police station, has also produced.