ANANTHU MOHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) These appeals have been filed by accused Nos.9 to 11 and 13 in Crime No.1682/2020 of Cherthala Police Station registered for the offences punishable under Sections 143 , 147 , 148 , 149 , 452 , 324 , 326 and 307 I.P.C. and Sections 3(2)(v) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act . Thereafter, the Sections of offences were altered to Sections 120B , 109 , 324 , 326 , 452 and 307 r/w Section 34 IPC and Sections 3(2)(va) and 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(2.) The prosecution allegation is that on 27.07.2020 at about 2.30 p.m., accused Nos.1 to 5 attacked the defacto complainant with steel pipes and other dangerous weapons, in furtherance of the common intention and criminal conspiracy of all the accused, causing grievous injuries on him. The defacto complainant sustained comminuted fractures over his right and left lower legs and right forearm. He also sustained lacerated wound above the left eyebrow 5 x 1 cm and lacerated wound on occipital region 4 x 1 cm.

(3.) The appellants were arrested on 29.7.2020. The appellants filed bail applications before the Sessions Court. As per common order dated 14.08.2020, the Sessions Court dismissed the bail applications filed by the appellants. Aggrieved by the said common order, these appeals have been filed.