RAHUL SUNIL Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 7th accused in Crime No.40/2020 of Kalamassery Police Station. The petitioner and the other accused are alleged to have committed the offences punishable under Section 394 of the IPC.

(3.) The prosecution case, in brief, is that: on 19.01.2020, the accused stopped the defacto complainant and demanded money from him and his mobile phone. When the defacto complainant refused to handover the money and mobile phone, one of the accused hit him on his chest and the other accused beat him. Thus, the petitioners have committed the above offence.