THAMBI.K.C Vs. STATION HOUSE OFFICER

JUDGEMENT

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

(2.) The applicants herein are the accused Nos.1 to 7 in Crime No.194 of 2018 of the Pulpally Police Station, registered under Sections 143, 147, 148, 341, 323, 324 and 326 r/w. Section 149 of the IPC.

(3.) The crux of the prosecution allegation is that on 20.5.2018 at 7.15 p.m., the applicants herein formed an unlawful assembly and in prosecution of their common object restrained the de facto complainant and his friend and the 1 st applicant is alleged to have attacked him with an iron rod causing a fracture of his metacarpal. The rest of the accused are alleged to have clouted the friends of the de facto complainant and caused injuries.