SASI 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 Nos.1 and 2 in Crime No.461 of 2020 of Vadakkencherry Police Station, Palakkad District. The above case is registered against the petitioners alleging offences punishable under Sections 447, 323, 324, 294(b) and 308 r/w 34 of IPC.

(3.) The prosecution case is that on 26.4.2020 at about 2.00 pm, the accused sharing the common intention, committed criminal trespass and attacked the defacto complainant with roof tiles when she questioned the accused for letting rain water to her property from the rooftop of the house of the accused.