KANNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners herein have been arrayed as accused Nos.1 and 2 among the two accused in the instant Crime No.600/2019 of Wadakkanchery Police Station, Thrissur, registered for offences punishable under Secs.452, 307, 324, 354 read with Sec.34 of the IPC . The said crime has been registered on the basis of the First Information Statement given by the de facto complainant on 27.10.2019 at about 3.15 a.m., in respect of the alleged incidents which happened on the previous day (26.10.2019) at about 10.45 p.m.

(2.) The prosecution case in short is that the 1 st petitioner (A-1) aged 21 years and one of the injured (who is one of the sons of the de facto complainant) are on inimical terms and that out of the said enmity, the accused persons on 26.10.2019 at about 10.45 p.m., had barged into the residence of the de facto complainant, where he and his family members, including his two sons are residing and A-1 had assaulted the de facto complainant and his son by beating on the head with an iron pipe and A-2 had beaten them by a wooden stick and that whereby the de facto complainant, his wife and his son had sustained serious injuries and that the accused persons by their act, have also committed the offence of attempting to commit murder and the other offences.

(3.) The learned Public Prosecutor would point out that the medical records would show that the three injured persons (de facto complainant, his wife and his son) were admitted to the hospital, immediately after the incident and the medical records would further show that the complainant's son has suffered lacerated wound on his forehead and scalp and the de facto complainant and his wife have also sustained such injuries. The petitioners have been arrested on 27.10.2019 and after their remand, they have been under detention since then.