ANANDU Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the first accused in Crime No.420/2024 of the Kilimanoor Police Station, Thiruvananthapuram, registered against the accused for allegedly committing the offences punishable under Ss. 294(b), 341, 324, and 307 r/w Sec. 34 of the Indian Penal Code. The petitioner was arrested on 16/3/2024.

(2.) The crux of the prosecution case is that; on 11/3/2024, at around 23.15 hours, the accused, in furtherance of their common intention, uttered obscene words at the de facto complainant and his friends named Anoop and Jithin (injured) and criminally intimidated them. Then, the accused cut the injured with a chopper. When the informant attempted to escape from the scene of occurrence, the accused chased him and also inflicted grievious injuries on him. Thus, the accused have committed the above offences.

(3.) Heard; Sri.Latheesh Sebastian, learned counsel appearing for the petitioner and Sri.C.S.Hrithwik., the learned Senior Public Prosecutor.