KAILAS Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the second accused in Crime No.242/2019 of the Nooranadu Police Station for the offences punishable under Sections 341, 323, 324, 364, 326 and 302 read with Section 34 of I.P.C.

(2.) The prosecution case in brief is that accused Nos.2 to 4 as friends of the first accused inflicted kicking on chest and ribs leading to the death of one Pramod. Originally the crime was registered under Section 174 of Cr.P.C. on the information furnished by Shiju, one of the close friends of the deceased Pramod. According to the informant, the deceased Pramod told him that on 22.2.2019, there was an altercation between Pramod and some others while playing game and while so, he sustained injuries and on the next day, he went for concrete work as usual and thereafter, he vomited blood and treated at the Government Hospital, Adoor and passed away on 25.2.2019 at 3 p.m. at the Medical College Alappuzha. Subsequent investigation revealed that all the accused in furtherance of their common intention committed the offences as aforesaid.

(3.) The petitioner was arrested on 28.2.2019 along with the fourth accused. Thereafter, accused Nos. 1 and 3 were also arrested and were produced before the Judicial First Class Magistrate Court -II, Mavelikkara on 1.3.2019 and were remanded to judicial custody.