FAISAL Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioners are accused Nos. 1 to 8 in Crime No.326 of 2019 of Malappuram Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 323 , 324 , 308 , 143 r/w 149 IPC .

(3.) The prosecution case is that the defacto complainant and accused are students of MCT Law College, Alathurpadi. It is alleged that on 15.11.2019, at about 3 p.m., at the college campus, the defacto complainant was walking towards the parking area. Then the accused along with other identifiable persons formed themselves into an unlawful assembly, armed with weapons and also in furtherance of their common intention to commit culpable homicide, attacked the defacto complainant indiscriminately and voluntarily caused hurt to him by kicking and also punching on his face, nose etc., with metal ringed fingers.