DIBIN Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Cr.P.C.

(2.) The applicant herein is the 3 rd accused in Crime No.482 of 2018 registered at the Kodungallur Police Station, under Sections 341, 323, 324, 326, 294(b), 506(ii) and 307 r/w. Section 34 of the IPC.

(3.) The crux of the prosecution allegation is that the applicant herein along with accused Nos.1 and 2 with intent to murder the cousin of the de facto complainant and his associates, wrongfully restrained them on 21.4.2018 at 15 hours and attacked him with wooden sticks. The specific case of the prosecution is that one Harish, the cousin of the de facto complainant suffered a fracture of his skull.