JOSEPH SCARIAH @ JOSEKUTTY Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are accused Nos.1 to 5 in Crime No.853 of 2015 of Kumily Police Station registered for offences punishable under Sections 143, 147, 148, 294(b), 323, 324, 326, 427 and 506(ii) r/w Section 149 I.P.C.

(3.) Prosecution case, in short, is that on 07 -11 -2015 due to political dispute between the accused persons, they waylaid the defacto complainant's car and attacked him with stick causing fracture of two ribs. It is also alleged that car has been damaged causing a loss of Rs.15,000/ -.