CHANDRAN 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 the accused in Crime No.910/2019 of Kottiyam Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 452 , 341 , 324 and 326 r/w 34 IPC.

(3.) The prosecution case is that the accused Nos.1 and 2 on account of enmity with the defacto complainant trespassed into the house of the defacto complainant on 15.12.2019 at 9.15 am with a dangerous weapon. The further case is that the accused pushed down the complainant and the first accused beat the complainant on her left hand and body with a stick. The 2 nd accused beat the complainant on her leg and body with thin iron rod resulting in fracture in the left hand and injuries on both the leg knees.