LAWS(KER)-2020-7-355

BINOY P.U. Vs. STATE OF KERALA

Decided On July 27, 2020
Binoy P.U. Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.31 of 2020 of Pulpally Police Station, Kalpetta, Wayanad District. The above case is registered alleging offences punishable under Sections 341 , 323 , 506 , 308 r/w 34 of the Indian Penal Code ( IPC ).

(3.) The prosecution case is that, on 21.2.2020 at 8.30 p.m., the petitioner and other accused with an intention to do away the de facto complainant, assaulted the de facto complainant. The specific overt act alleged against accused is that, the 1st accused slapped the de facto complainant, the 2nd accused, who is the petitioner herein beat him from behind and when the de facto complainant fell on the ground, he made an attempt to strangulate him using a rope, the 3rd accused beat and kicked the de facto complainant and when the de facto complainant's father intervened, the 1st accused kicked on his navel. These are the allegations against the petitioner and the other accused.