LAWS(KER)-2019-7-26

SAJEEV Vs. STATE OF KERALA

Decided On July 17, 2019
SAJEEV Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The petitioners are accused in Crime No.1327/2019 of Adoor Police Station registered for the offences punishable under Sections 341, 294(b) and 302 read with Section 34 IPC.

(2.) The petitioners were arrested on 26.05.2019 and ever since they have been in custody.

(3.) Heard.