NOUFAL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the first accused in Crime No.1027/2019 of Kareelakulangara Police Station registered for the offence punishable under Section 379 read with Section 34 IPC.

(2.) The petitioner is also the third accused in Crime No.595/2019 of Mangalapuram Police Station registered for the offence punishable under Section 379 read with Section 34 IPC.

(3.) In both the cases, the allegation is that the petitioner and the other accused committed theft of motor cycles. One motor cycle was stolen on 2.6.2019 and the other motor cycle was stolen on 16.6.2019.