SAFUVAN SABARI Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 438 of the Cr.P.C.

(2.) The applicants herein are the accused Nos.2 to 6 in Crime No.109 of 2019 of the Vengara Police Station registered under Sec. Sec. 143, 147, 148, 341, 323, 324, 326, 506 r/w. Sec. 149 of the IPC.

(3.) According to the prosecution, on 25.05.2019 at 9 pm, the applicants along with 1st accused formed themselves into an unlawful assembly with the requisite knowledge and in prosecution of their common object, wrongfully restrained the de facto complainant and thereafter, the accused Nos.1 to 3 are alleged to have slapped him on his face and the accused Nos.4 and 6 are alleged to have kicked him. The 5th applicant, who was allegedly armed with an iron rod, attacked him causing a fracture to the carpal of his left little finger.