AKBAR SHA Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure.

(2.) The applicant herein is the 1st accused in Crime No.1174 of 2019 of the Eravipuram Police Station, registered under Sections 294(b), 341, 323, 324, 506(ii) and 307 r/w. Section 34 of the Indian Penal Code.

(3.) On 12.10.2019 at about 11.30 pm, the applicant herein along with his friend went to a hotel near Pallimukku to purchase food. The informant along with his two friends also had come to the hotel for the same purpose. There occurred an altercation between the accused and the informant. The applicant along with his friend left the place and returned later with weapons. It is alleged that the applicant inflicted multiple stab injuries on the informant and attacked his friend.