MADAN KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (in short, 'BNSS'), by the accused 1 and 4 to 6 in Crime No.334/2024 of the Maranallor Police Station, Thiruvananthapuram, which is registered against six accused persons for allegedly committing the offences punishable under Ss. 109(2), 115(2), 118(1), 189(2), 190, 191(2), 191(3), 296(b), 329(b) and 61(2)(a) of the Bharatiya Nyaya Sanhita, 2023 (in short, 'BNS'). The petitioners were arrested and remanded to judicial custody on 15/8/2024.

(2.) The concise case of the prosecution is that: on 3/8/2024, at around 19:45 hours, the accused, in prosecution of their common intention, had formed an unlawful assembly and the accused 1 to 3 assaulted the defacto complainant with dangerous weapons and inflicted serious injuries on them. The accused 4 to 6 assisted the accused 1 to 3 in committing the above offences. Thus, the accused have committed the above offences.

(3.) Heard; Sri.Prem Navas J.R., the learned counsel appearing for the petitioners and Smt.Seetha S., the learned Special Public Prosecutor.