LEELA Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are accused 1 and 2 in crime no.1957/2017 of Poonthura police station. They allegedly committed offences punishable under Secs 294(b), 308, 323, 324 and 341 of IPC read with IPC

(2.) The prosecution case is shortly as follows : The petitioners and the 1st informant are neighbours.

(3.) Heard the learned counsel for the petitioners and the learned public prosecutor.