MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications filed under Section 438 of Criminal Procedure Code were heard through Video Conference.

(2.) The petitioners are 1st and 2nd accused in Crime No.412 of 2019 of Ambalavayal Police Station, Wayanad District. The above case is registered against the petitioners alleging offences punishable under Sections 447 , 341 , 324 r/w. Section 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, the petitioners are the father and son. They attacked the defacto complainant who is the brother of the 1st accused. The alleged incident happened on 28.11.2019. The allegation is that, the accused trespassed into the house of the defacto complainant and hit the defacto complainant with sticks.