ROY AND OTHERS Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicants herein are the accused Nos. 1 and 3 in Crime No. 1649/2018 registered at the Kunnikode Police Station. In the aforesaid crime, they are being proceeded against for having committed offence punishable under ?? 143, 147, 451, 323, 354, 427 r/w ? 149 IPC.

(3.) The prosecution allegation is that on 23.09.2018 at 8.30 pm, the applicants herein trespassed into the residential home of the de facto complainant and they are alleged to have attacked her and her husband causing injuries.