VISHNU Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 3rd accused in Crime No.28/2022 of Chavara Thekkumbhagom Police Station, Kollam alleging commission of offences punishable under Ss. 457 and 308 r/w Sec. 34 of the IPC.

(3.) The prosecution allegation is that, in between 7.30 pm on 30/1/22 and 5 am on 31/1/22, the accused persons in furtherance of their common intention committed theft of gold ornaments weighing 8.5 sovereigns from the store room of Ammayar Bhagavathy Temple, Thekkumbhagom Village and thereby committed the aforesaid offences.