JACKSON D CRUZ Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Cr.P.C.

(2.) The applicant herein is the 4th accused in Crime No.175 of 2018 registered at the Kollam East Police Station under Sections 143, 147, 148, 458, 294(b), 341, 323, 324 and 308 r/w. Section 149 of the IPC.

(3.) The prosecution allegation is that on 10.7.2018 at 9.45 p.m., the accused Nos.1 to 5 trespassed into the house of the de facto complainant and the accused Nos.1 and 2 are alleged to have inflicted injuries with weapons. The rest of the accused are alleged to have clouted the complainant.