SABEER Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under section 438 of the Code of Criminal Procedure, 1973.

(2.) The petitioner herein is arrayed as the 2nd accused in Crime No. 413 of 2018 of the Kadakkal Police Station registered under Section 341, 294(b), 323, 324, 427 and 308 r/w Section 34 of IPC.

(3.) It is alleged that owing to previous enmity, the accused in the aforesaid crime formed themselves into an unlawful assembly and in prosecution of the common object obstructed the car in which the de facto complainant and his family members were travelling and after pulling out the de facto complainant, attacked him with a chopper. It is also alleged that the rest of the accused attacked him with iron rods and caused injuries. When the mother of the de facto complainant intervened, she was also assaulted.