SANEER Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code (Cr.P.C.) was heard through Video Conference.

(2.) The Petitioners are the accused in Crime No.1098 of 2020 of Petta Police Station, Thiruvananthapuram. The above case is registered against the petitioners alleging offences punishable under Sections 294(b) , 450 , 324 , 506 , 307 r/w. Section 34 the Indian Penal Code (IPC).

(3.) The prosecution case is that on 14.6.2020 at 9.30 p.m., the petitioners trespassed into the ground floor of the residence of the de facto complainant and voluntarily caused hurt to her son Sri.Biju, a physically challenged person. The petitioners committed the above act in furtherance of their common intention and with the knowledge that if they caused death of the son of the defacto complainant, they would be liable for murder. The petitioners surrendered before the investigating officer on 16.7.2020.