THANKACHEN, S/O. NARAYANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 438 of the Cr.P.C.

(2.) The applicants herein are the accused Nos.1 to 3 in Crime No.132 of 2018 registered at the Kanjikuzhy Police Station. In the aforesaid crime they are accused of having committed the offences punishable under Sections 294(b), 341, 506(i), 323, 324 and 326 read with Section 34 of the IPC.

(3.) The 1st applicant is the son-in-law of the 2nd applicant. The 3rd applicant is his brother-in-law. According to the prosecution, the 1st applicant was having some animosity towards his brother. On 13.06.2018, at 11.30 a.m. the applicants herein are alleged to have gone to the family house of the de facto complainant and the 1st applicant is alleged to have attacked him with a spade causing a fracture. The applicant Nos.2 and 3 are also alleged to have attacked him with sticks causing injuries.