VISHNU SARESH Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the 4th accused in Crime No.312/2022 of Kattoor Police Station, alleging commission of offences punishable under Ss. 341, 323, 324, 392, 294(b), 506, 307 r/w er of the Indian Penal Code.

(2.) The prosecution allegation is that on 29/3/2022 at 11.00 am, the accused in the case who are 4 in number along with a juvenile in conflict with law took the defacto complainant to a property near market at Kattoor and attacked the defacto complainant by dangerous weapons of face and voluntarily caused hut to him. It is alleged that the accused attempted to commit the murder of the defacto complainant and thereby the petitioner committed the aforesaid offence.

(3.) Learned counsel for the petitioner submitted that petitioner is innocent of the charges against him and he has been falsely implicated in the above crime and that he is aged only 18 years and no other criminal antecedents. He is in custody from 3/5/2022 onwards. Learned counsel also contended that alleged incident occurred on 29/3/2022 and the FIR was registered only on 1/5/2022.