RAJGUL 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 3 in Crime No.560/2024 of the Varkala Police Station, Thiruvananthapuram, which is registered against the accused persons for allegedly committing the offences punishable under Ss. 294(b), 341, 324 and 307 of the Indian Penal Code (in short, 'IPC') and Sec. 27 of the Arms Act. The petitioners were arrested and remanded to judicial custody on 10/7/2024.

(2.) The concise case of the prosecution is that: on 18/4/2024, at around 13:30 hours, the accused had wrongfully restrained the defacto complainant and the 1st accused attempted to cut him on his head with a chopper. It is only because he evaded the attack, he did not lose his life. However, he suffered a deep injury on his left hand. Then the 3rd accused attacked him with a sword twice and he suffered injuries. Thus, the accused have committed the above offences.

(3.) Heard; Sri.M.R.Sasith, the learned counsel appearing for the petitioners and Sri.C.S.Hrithwik, the learned Special Public Prosecutor.