DHRISYA Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the second accused in Crime No.897/2023 of Chevayur Police Station, Kozhikode, alleging her and the first accused to have committed the offences punishable under Ss. 452, 324, 326, 307 and 120B read with Sec. 34 of the Indian Penal Code,1860 The petitioner was arrested on 18/11/2023.

(2.) The prosecution case, in brief, is that: On 8/10/2023 at about 10 p.m., the first accused trespassed into the house of the de facto complainant and stabbed him with a knife and attempted to murder him. In pursuance of a conspiracy entered into between the accused Nos. 1 and 2 that the above incident occurred. Thus, the accused have committed the above offences.

(3.) Heard; Sri. P.Jeril Babu, the learned counsel appearing for the petitioner and Smt.Seetha S. the learned Senior Public Prosecutor appearing for the respondent.