NANDU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No. 166 of 2019 of Feroke Police Station registered for the offences under Sections 308, 324, 341 and 506 of the IPC.

(2.) The prosecution allegation is that on 27.02.2019 at 21.30 hours, the accused wrongfully restrained the de facto complainant,who was driving the autorikshaw bearing No.KL-11 AF 8115 at a place called Chirakkamkunnu and assaulted him with a sword. It is said that the accused used a sword also which the complainant successfully warded off saving his life.

(3.) Heard the learned counsel for the petitioner and also the learned Public Prosecutor.