LEO Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the first accused in the case registered as Crime No.178/2019 of Kuruppampady police station under Sections 143, 144, 148, 341, 324 and 307 read with 149 I.P.C.

(2.) The prosecution case is that, on 16.02.2019, at about 00.15 hours, the accused together wrongfully restrained the de facto complainant at a public road and that the first accused stabbed him on the left chest above the abdomen with a knife and made attempt to murder him. It is further alleged that the first accused stabbed the de facto complainant on different parts of the body with the knife.

(3.) Heard learned counsel for the petitioner and the learned Public Prosecutor. Perused the case diary.