RENJISH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicants herein are the accused Nos.1, 2 and 6 in Crime No.571/2019 of the Ottapalam Police Station, registered under Sections 448, 324, 326 and 120B of the Indian Penal Code.

(3.) The injured in the instant case is a man aged about 66 years. The 4th accused is the son of the injured and he is in abroad. There was some strain in relationship between father and son. According to the prosecution, the 4th accused contacted the 6th accused who, in turn, got in touch with the 5th accused and a conspiracy was hatched to cause injury to the informant. On 15.9.2019 at about 7.30 p.m., accused Nos. 1 to 3 came to the house of the informant in a bike and while the 3 rd accused waited outside, accused Nos.1 and 2 entered the house and after placing a pillow on the face of the victim and attacked him with an iron pipe causing a fracture.