ABDUL HAMEED @ AMMI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for bail under Section 439 of the Code of Criminal Procedure. The Petitioner is the 2nd accused in Crime No. 231 of 2011 of the Manjeshwar Police Station, Kasaragod District.

(2.) The offences alleged against the Petitioner are under Sections 452, 324, 308 and 427 read with 34 of the Indian Penal Code.

(3.) The prosecution case is that on 16.3.2011 at 11.40 P.M, the accused persons trespassed into the house of the defacto complainant and attacked the defacto complainant and the inmates of the house with sword and sticks. The defacto complainant sustained two superficial incised wounds.