JOSHY Vs. STATE OF KERALA

JUDGEMENT

(1.) Petition under Section 438 of the Code of Criminal Procedure.

(2.) Petitioners are accused Nos.1 and 2 in Crime No.124 of 2015 of Pettah Police Station registered for offences punishable under Sections 452, 324, 323 and 308 r/w Section 120(d) of the Kerala Police Act, 2011.

(3.) Prosecution case, in short, is that on 16 -10 -2015 at about 8.45 p.m., the accused persons in connection with pasting of a poster, picked up a quarrel with the defacto complainant. He was assaulted by the accused persons. Thereafter, first accused came again with an iron pipe and attacked the defacto complainant after trespassing into his shop and causing injuries on head.