BIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the first accused in Crime No.10/2024 of the Koratty Police Station, Thrissur, registered against the accused , for allegedly committing the offences punishable under Secs 143, 147, 341, 323, 506, 384 read with Sec. 149 of the Indian Penal Code.

(2.) The essence of the prosecution case is that: on 30/12/2023 between 19.30 hours and 23.30 hours, the accused 2 to 9 formed themselves into an unlawful assembly and in prosecution of their common intention, restrained the de facto complainant and his friend and threatened to do away from life. The accused thereafter committed extortion by forcefully taking away an amount of Rs.60,000.00 from the de facto complainant. During the investigation, it was revealed that the first accused was also present at the scene of occurrence. Thus, the accused have committed the above offences.

(3.) Heard Sri.Sindhu Santhalingam, learned counsel appearing for the petitioner and Smt.Seetha.S, the learned Public Prosecutor appearing for the respondents.