VINEETH Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec.439 of the Code of Criminal Procedure by the first accused in Crime No.271/2024 of the Ernakulam Town North Police Station, Ernakulam registered against the accused, for allegedly committing the offences punishable under Sec. 143, 147, 148, 323, 324, 307 and 212 r/w Sec. 149 of the Indian Penal Code and Ss. 3 r/w Sec. 25 and Sec. 7 r/w Sec. 27 of the Arms Act. The petitioner was arrested on 21/2/2024.

(2.) The concise case of the prosecution is that: on 11/2/2024, at around 22.30 hours, the accused 1 to 5, in prosecution of their common intention, on seeing the employees of the first informant, the first accused took out a pistol and fired at the two employees of the first informant, named Sujin and Akhil and Sujin suffered a grievous injury on his abdomen and Akhil suffered a serious injury on his left thigh. Thus, the accused have committed the above offences.

(3.) Heard; Sri.Shabu Sreedharan, the learned counsel for the petitioner and Smt.Neema T.V., the learned Senior Public Prosecutor.