ABRAHAM Vs. STATE OF KERALA AND OTHER

JUDGEMENT

(1.) This application is filed under section 438 of the Cr.P.C., 1973

(2.) The applicants herein are the accused Nos. 1 and 2 in Crime No. 151 of 2018 registered at the Pandikad Police Station under Sections 452, 324, 294(b), 354, 308 r/w Section 34 of the IPC. In the course of investigation, Section 326 of the IPC has been incorporated.

(3.) On 12.08.2018 at 4.45 pm, the applicants herein, in furtherance of their common intention, trespassed into the residential home of the de facto complainant and attacked him with weapons. When his wife intervened, she was pushed down by the 2nd applicant. It is specifically alleged that the 1st applicant wielded a knife and inflicted injuries on the de facto complainant.