PRANAV Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner in B.A.No. 9179/2019 is the first accused and the petitioner in B.A. No. 9452/2019 is the second accused in Crime No. 1163/2019 of Vallikunnam Police Station for having allegedly committed offences punishable under Sections 323, 341, 427, 354, 506, 294(b) read with Section 34 of the Indian Penal Code.

(2.) The allegation of the prosecution is that on 03.12.2019, at about 6.30 P.M., the petitioners had approached the defacto complainant, who is a lady and intimidated her with abusive words and her uncle had come, he too abused and thereafter the girl and uncle were both assaulted. Petitioners had allegedly pulled her dress thereby outraged her modesty.

(3.) Records perused and the statement of defacto complainant also perused.