LAWS(KER)-2020-8-137

RAJAN Vs. STATE OF KERALA

Decided On August 06, 2020
RAJAN 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. 664 of 2019 of Pangode Police Station, Thiruvananthapuram District. The above case is registered against the petitioner alleging offences punishable under Sections 294(b) , 324 , 326 , 308 r/w. Section 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, on 28.6.2019 at about 7.20 p.m., in front of the house of the 1st accused, when one Sreedharan, a relative of the de facto complainant questioned the 2nd accused about the alleged abuse of his wife, the 1st accused under the instigation of the 3rd accused attempted to hit the de facto complainant with a sword on his head and that the de facto complainant used his hands to resist the blow and thereby he sustained injuries. Hence, the petitioner committed the said offences.