SAJIN S.S Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the fourth accused in Crime No. 1144 of 2017 of Parassala Police Station for offences punishable under Sections 143, 147, 148, 149, 294(b), 341, 323, 324 and 308 IPC.

(2.) The allegation is that on 28.06.2017, at 14.30 hours, the de facto complainant went to the Government ITI, Dhanuvachapuram where his brother studies, accused Nos. 1 to 4 along with 24 persons attacked him, the first accused kicked him down from the bike, the second accused hit on his chest with a punching block, the third accused hit him with a wooden reaper, the fourth accused kicked on his back to floor and the first accused hit on his head with an iron rod.

(3.) The first accused was arrested and was released on bail subsequently. Accused Nos. 2 and 3 were also obtained bail.