MEJO JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Cr.P.C.

(2.) The applicant herein is the 5th accused in S.C.No.754 of 2018 on the file of the Additional Sessions Court, Irijalakkuda, wherein he along with rest of the accused are called upon to answer the charge under Sections 143, 147, 148, 323, 324, 326, 307, 450 and 302 r/w. Section 149 IPC.

(3.) The prosecution allegation is that accused Nos.1 to 13 hatched a criminal conspiracy to murder one Vineeth. On 27.05.2018 at about 11 p.m., the accused went to the house of the victim and when the father of Vineeth, Sri.Vijayan, opened the door, accused Nos.1 to 5 entered the house and inflicted multiple injuries with deadly weapons. This prompted the mother and grandmother of Vineeth to intervene. The accused turned their ire at the women and they were inflicted with injuries. Though Vijayan was rushed to the hospital, his life could not be saved. The applicant was arrested in connection with the said crime on 7.6.2018 and has been in custody since then. The investigation was completed and final report was laid before the jurisdictional Magistrate.