ANIL AND OTHERS Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under section 439 of the Cr.P.C., 1973

(2.) The applicants herein are the accused in Crime No. 664 of 2018 registered at the Ottapalam Police Stations under Sections 143, 147, 148, 452, 307 and 506 r/w. Section 149 of the IPC.

(3.) According to the prosecution, there was a dispute involving purchase of a Labrador dog between the 1st accused and one Sinuraj, the brother of the de facto complainant. On the previous day of the alleged incident, the de facto complainant along with his brother went to the house of the 1st accused and talked over the matter in an attempt to settle the dispute. It is alleged that on the next day, the applicants herein formed an unlawful assembly and in prosecution of their common object, trespassed into the residential home of the de facto complainant and attacked him with weapons causing serious injuries.