MARCOSE PERERA Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the 4th accused in Crime No.238/2024 of the Eravipuram Police Station, Kollam, registered against the accused (five in number) for allegedly committing the offences under Ss. 143, 147, 148, 294(b), 323,324 506(ii) and 307 r/w Sec. 149 of the Indian Penal Code.

(2.) The crux of the prosecution case, is that; on 11/2/2024 at around 19.50 hours, the accused in prosecution of their common intention, had formed an unlawful assembly and attacked the de facto complainant with a chopper and caused grievous injuries to him. When the de facto complainant's friend Jayesh attempted to intervene, the accused manhandled him also. Thus, the accused have committed the above offences.

(3.) Heard; Sri. Shabu Sreedharan, learned counsel appearing for the petitioner and Smt. Shynimol V.O. the learned Public Prosecutor.