JAYESH P. J. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 439 of the Code of Criminal Procedure, by the petitioner, who is the 2nd accused in Crime No.3430/2022 of Changanassery Police Station, where he alleged to have committed offences punishable under Ss. 323, 341, 324, 326, 307 and 34 of the Indian Penal Code.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor.

(3.) The case of the prosecution is that at about 10.30 p.m on 25/12/2022, the accused persons herein assaulted the defacto complainant and his friends. The specific allegation is that the 1st accused inflicted cut injuries on the left cheek of the defacto complainant using an axe. Similarly, the allegation against the 2nd accused/petitioner is that he beat on the face of one Jinson. On the above premise, the prosecution alleged commission of offences punishable under Ss. 323, 341, 324, 326, 307 and 34 of the Indian Penal Code.