KANNAN Vs. PUBLIC PROSECUTOR HIGH COURT OF KERALA

JUDGEMENT

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

(2.) The petitioners are the accused in Crime No. 64 of 2020 of Kozhinjampara Police Station. The above case is registered against the petitioners alleging offence punishable under Sections 341 , 323 , 324 , 326 , 506(ii) read with Section 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, the 1st accused is the elder brother and the 2nd accused is the sister in law of the defacto complainant. On 23.02.2020 at about 6.00 p.m., from the house of the 1 st accused situated at Erumakarannoor, both of them jointly attacked the defacto complainant and his mother with a sword resulting in grievous hurt to the defacto complainant on his left hand and left knee. His mother, sustained injury on her neck and chest. Thus the accused committed the offence.