SHAJI A.A. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 438 of the Code of Criminal Procedure.

(2.) The applicant herein is the 1 st accused in Crime No.2272 of 2018 of the Perumbavoor Police Station registered for the offences punishable under Sections 143, 147, 148, 452, 354, 323, 324, 427 and 506(ii) read with Section 149 of the Indian Penal Code.

(3.) On 21.08.2018, at 3 p.m., the applicant herein along with the rest of the accused, formed an unlawful assembly with the requisite knowledge and in prosecution of a common object, wrongfully restrained the de facto complainant and entered into her house and attacked her. It is alleged that they assaulted the daughter of the de facto complainant and tore off her clothes with intent to outrage her modesty.