VINOD K.P., Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure.

(2.) The applicant herein is the accused in Crime No.306 of 2018 of the Cherupuzha Police Station registered under Sections 323 , 324 , 354 and 308 of the IPC.

(3.) The de facto complainant is the sister of the mother-in-law of the applicant herein. The prosecution allegation is that on 07.11.2018 at 5.30 p.m., the applicant herein attacked his mother-in-law and when the de facto complainant intervened, he inflicted injuries with the steel bucket.