NAAMDEV C. D. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Section 439 Cr.PC.

(2.) The applicant is the second accused in Crime No.859/2020 of Munambam Police Station for having allegedly committed offences punishable under Sections 120B, 212 and 302 read with Section 34 of IPC. There are a total of nine accused involved in this crime.

(3.) The prosecution case, in brief, is that on 22.09.2020 at about 4.15 AM, the deceased allegedly got information over the Facebook account from a girl he was fond of, inviting him to reach Pallathamkulangara beach, and accordingly he reached there. In fact, it was the first accused, who was also close to that girl who invited the deceased using her Facebook account. He was envious of the deceased having a relationship with her, and hence, hatched a conspiracy along with the other accused and invited the deceased to the scene of occurrence, and laid the bait for him with the intention to commit murder. When the deceased reached there, accused 1 to 4 were lying in wait. He was brutally attacked by accused 1 to 4 using dangerous weapons like knife and wooden rafters. 39 antemortem injuries sustained by the deceased were the cause of his death. His body was recovered much later, and the inquest report prepared at 10.30 a.m, indicates that rigor mortis had already set in by that time.