VISHNU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the accused in Crime No.273 of 2019 of Cherthala Police Station registered for the offences punishable under Sections 143, 144, 147, 148, 323, 324 and 307 read with Section 149 IPC.

(2.) The prosecution allegation is that on 26.1.2019 at about 10 p.m., the petitioner and the other accused trespassed into the Taluk Hospital, Cherthala and attacked the de-facto complainant and others with the intention to do away with them.

(3.) The petitioners were arrested on 31.1.2019 and ever since they have been in custody.