SUBASH 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 accused in Crime No.1813 of 2020 of Sasthamkotta Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 447 , 294(b) , 324 , 326 , 308 and 506 (ii) r/w Section 34 IPC.

(3.) The prosecution case is that the petitioners attacked the defato complainant on 11.7.2020 at 7.30 p.m. It is alleged that the petitioners wrongfully restrained the defacto complainant on a public road and the first accused forcefully beat the defacto complainant on his head with the reverse blunt side of a chopper repeatedly. The case of the prosecution is that the first petitioner gave 7 to 8 blows using the blunt side of the chopper. The allegation against the other petitioners is that when the defacto complainant fell down they beat the injured using wooden reapers. In the incident, the defacto complainant and another sustained injuries.