PRAJEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 1st accused in Crime No.334 of 2022 of Alathur Police Station. Above case is registered alleging offences punishable under Ss. 323 and 308 read with 34 IPC.

(2.) The prosecution case is that on 18/4/2022, at 5.15 pm, the de facto complainant and his friends were watching the festival at Kurumba Bhagavathi temple, Pullode. Due to previous vengeance, the accused 1 and 2 in furtherance of their common intention, voluntarily caused hurt to the de facto complainant and his fiend by beating them using hands. It is alleged that accused No.1 with the intention to commit culpable homicide, stabbed on the chest and the back of Renjith using knife and thereby the accused committed the offence.

(3.) Heard the counsel for the petitioner and the Public Prosecutor.