SUKU AND SONY Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are accused 1 and 2 in Crime No. 129 of 2014 of the Eravipuram police station for the offences punishable under Secs. 452, 323, 341, 506(i) and 325 r/w. Sec. 34 of the Penal Code, apprehend arrest and have filed this application.

(2.) Learned Public Prosecutor has opposed the application. It is submitted that on 25.01.2013 at about 05:00 p.m. over a dispute concerning plucking of coconuts from a property, the petitioners are trespassed into the house of the de facto complainant and voluntarily caused hurt/grievous hurt.

(3.) Learned counsel submits that the de facto complainant is the aunt of the first petitioner. Second petitioner is wife of the first petitioner. There was dispute regarding plucking of coconuts. It is also submitted that there is no case that any weapon is used.