KUNJU MOHAMMAD Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Cr.P.C.

(2.) The petitioner herein is the sole accused in Crime No.559 of 2019 of the Panagad Police Station. In the aforesaid crime, he is being proceeded against for having committed offences punishable under Sections 323, 324 & 294(b) of the IPC.

(3.) On 20.04.2019 at about 10.00 p.m., the petitioner is alleged to have manhandled the 2nd respondent and beat him with his sandal.