ESHWARA NAIK Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused Nos. 1 to 3 in Crime No. 49/2019 of Badiadka Police Station registered for the offences punishable under Sections 302 and 201 r/w Section 34 IPC.

(2.) The prosecution allegation can be briefly stated as follows:-

(3.) The petitioners were arrested on 4.2.2019 and ever since they have been in custody.