HARIDEV Vs. STATE OF KERALA

JUDGEMENT

(1.) Apprehending arrest in Crime No.927 of 2023 of Koratty police station, Thrissur, registered for offences under Ss. 452, 323, 324, 294(b), 308 and 34 of the Indian Penal Code, the 3rd accused has filed this petition.

(2.) The prosecution allegation is that, on 30/8/2023 at about 12 a.m, the accused No.1 to 3, along with another person, criminally trespassed into the house of the defacto complainant at Pindani and subjected him to severe physical torture by hitting with an iron rod by the 1st accused, inflicting blows with a wooden reed by the accused No.3 and 4, and fisting by the 2nd accused, causing serious injuries. It is stated that the defacto complainant would have suffered death if he had not dodged away from the assault of the accused No.1, 3 and 4 with weapons and the 2nd accused with bare arms.

(3.) The learned counsel appearing for the petitioner and the learned Public Prosecutor were heard.