KANNAN @ VAISAKH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant herein is the 2nd accused in Crime No. 591 of 2018 registered at the Eravipuram Police Station under Sections 143, 147, 148, 149, 294(b), 308, 341, 323, 324 and 506 r/w. Section 149 of the IPC.

(3.) The prosecution allegation is that on 21.07.2018 at 10.45 p.m., the accused Nos. 1 to 6 formed an unlawful assembly with the requisite knowledge and in prosecution of their common object to cause injury to the de facto complainant, wrongfully restrained him and the 1st accused is alleged to have attacked him with a wire-cut brick causing injuries on his forehead. The 2 nd accused is the person who restrained the victim and the 3 rd accused is alleged to have hit him with a steel pipe. The rest of the accused are alleged to have clouted him on various parts of his body.