LAWS(KER)-2021-5-21

JACOB JOHNSON Vs. STATE OF KERALA

Decided On May 04, 2021
Jacob Johnson Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

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

(2.) The petitioners are the accused in Crime No.356/2021 of Valiyathura Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 143, 147, 148, 294(b), 341, 323, 324, 354 and 308 read with 149 IPC.

(3.) The prosecution case is that the accused formed themselves into an unlawful assembly and in furtherance of the common object, attacked the defacto complainant, who is a lady aged 55 years. The 1st accused used obscene words and he tried to attack her using a stick. The accused Nos. 2 to 8 kicked and dragged her through the ground. Hence it is alleged that the accused committed the offence.