ROSHAN GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the first accused in Crime No.1358/2018 of Kollam Police Station registered under Section 174 Cr.P.C. Subsequently, Section 174 Cr.P.C. was substituted by Sections 294(b), 323 and 306 IPC.

(2.) The prosecution allegation can be briefly stated thus:

(3.) The petitioner has filed this application under Section 438 Cr.P.C.