K.J.THOMAS @ BABY Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is the accused, in Crime No.370 of 2013 of the Payyavoor Police Station for the offences punishable under Sections 448, 324, 506(ii) and 308 of the Indian Penal Code, apprehends arrest and has filed this application.

(2.) CASE is that on 6.11.2013 at about 7.45 pm the petitioner trespassed into the varendah of the defecto complainant and attacked him with chopper and stick.

(3.) LEARNED counsel submitted that the defacto complainant attacked the 80 year old father of the petitioner for which Crime No.371 of 2013 is registered. Annexure 1 is produced to show the injuries (allegedly) suffered by the father of the petitioner.