NANDHU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused in Crime No.1/2020 of Erumapetty Police Station, Thrissur District, and the offences alleged against the petitioners are under Ss. 143, 147, 148, 323, 324, 308 and 149 of the Indian Penal Code.

(2.) The allegation against the petitioners is that in the early morning of 1/1/2020 i.e. at 03.00.a.m the petitioners along with the other accused have formed themselves into an unlawful assembly armed with deadly weapons, with the common object to attack the defacto complainant because of their enmity towards him, had beaten him with an iron rod on his head and thus caused fatal injury on his head and when other respondents intervened, petitioners also attacked the respondents No. 4 to 6 with 'konna Stick' and thereby committed the aforesaid offences.

(3.) Heard the learned counsel for the petitioners, the learned Public Prosecutor, as well as the learned counsel for respondents 3 to 6.