VISAKH KANNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is the 2nd accused in Crime no.852/2012 of Kottiyam police station, Kollam. The offences alleged against him are under Secs.143, 147, 148, 294(b), 447, 323, 324 r/w 149 of IPC and Sec.27 of Arms Act, 1959. The alleged incident took place at about 10.00PM on 14.05.2012. It is stated that this petitioner and other accused persons trespassed into the residential compound of the complainant and hit against the door, windows etc. When the complainant went out he was attacked by one of them. The accused were having swords with them and they created a terrifying atmosphere.

(2.) LEARNED counsel for the petitioners submits that the dispute arose with regard to the entry of a car into the compound of the complainant.