AKSHAY Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the sixth accused in Crime No. 244 of 2019 of Anthikkad Police Station. The offences alleged are the offences punishable under Sections 143, 147, 148, 341, 323, 324, 326, 302, 294 (b) and 506 (ii) read with Section 149 IPC.

(2.) The prosecution allegation is that on 15.04.2019 at 00.30 hours, the petitioner and the other accused attacked deceased Pridin and his friends and as a consequence, the deceased Predin sustained serious injuries and he succumbed to the injuries on 18.04.2019.

(3.) The petitioner was arrested on 26.7.2019 and ever since he has been in custody.