SAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the first accused in Crime No.159/2024 of Chingavanam Police Station. The above case is registered alleging offences punishable under Ss. 323, 324, 341 and 308 read with Sec. 34 of the Indian Penal Code.

(2.) The prosecution case is that on 27/1/2024 at about 10.30 p.m, at a place near Podippara Church at Ithithanam, the accused persons wrongfully restrained the defacto complainant and attacked him with a stone.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.