MUHAMMED SHAFI Vs. STATE OF KERALA

JUDGEMENT

(1.) This criminal revision petition has been filed challenging the order passed by the Judicial First Class Magistrate Court-VIII, Ernakulam (for short 'the court below') giving police custody of the accused.

(2.) The revision petitioners are the accused in Crime No.586/2022 of Kadavanthra Police Station. The offences alleged are punishable under Ss. 120(b), 364, 302, 201 read with 34 of IPC.

(3.) The prosecution case in short is that the accused three in numbers have murdered and mutilated two women as part of a ritualistic human sacrifice aiming at financial prosperity and thus committed the offences.