GOKUL SHAJI 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 9th accused in Crime No.565/2024 of the Kodakara Police Station, Thrissur, which is registered against the accused for allegedly committing the offences punishable under Ss. 143, 147, 148, 323, 324, 294(b), 506 and 307 r/w Sec. 34 of the Indian Penal Code (in short, 'IPC'). The petitioner was arrested and remanded to judicial custody on 16/8/2024.

(2.) The concise case of the prosecution is that: on 30/6/2024, at around 19:00 hours, the accused, in furtherance of their common intention, had formed themselves into an unlawful assembly, and the 1st accused inflicted a cut injury on the defacto complainant with a sword, the 2nd accused inflicted an injury on his head with a chopper and the 3rd accused hit him on his left eye using a knuckle duster, and the other accused assisted the accused 1 to 3 to commit the above offences. The other accused also fisted the defacto complainant with their hands. Thus, the accused have committed the above offences.

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