ISMAYIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure.

(2.) The petitioners are accused Nos.1 and 3 respectively in Crime No.563/2021 registered by Nattukal Police Station, Palakkad District. The offences alleged against the petitioners are punishable under Ss. 143, 147, 148, 452, 323, 324, 307, 392 and 363 read with Sec. 149 of the Indian Penal Code.

(3.) The prosecution case is that on 19/12/2021 at about 08.15 P.M. the petitioners and the other accused formed themselves into an unlawful assembly armed with deadly weapons and tresspassed into the residence of the defacto complainant and committed robbery of Rs.7,32,000.00 and a cheque. It is further alleged that the petitioners and the other accused inflicted injuries to the defacto complainant.