JASIR K A Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications for bail under Section 439 of the Code of Criminal Procedure. The petitioners are accused Nos.1 to 5 in Crime Nos.484 of 2009 and 482 of 2009 of Bakel Police Station, Kasaragod District.

(2.) B.A.No.160 of 2010 relates to Crime No.484 of 2009, in which, the offence alleged against the petitioners is under Section 397 of the Indian Penal Code. B.A.No.363 of 2010 relates to Crime No.482 of 2009 and the offence alleged against the petitioners is under Section 306 of the Indian Penal Code.

(3.) The prosecution case is that on 24.12.2009, one Gangadharan committed suicide at his residence. There was a suicide note in which mention is made about some persons having attacked him and having robbed Rs.20,000/- and a gold ring from him.