SHEMEEN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant in BA No. 7711 of 2020 is the 1st accused while the applicant in BA No. 7691 of 2020 is the 2 nd accused in crime No. 4386/2020 of Nedumangad Police Station, Thiruvanathapuram District for having allegedly committed offences punishable under Sections 143, 147, 148, 452, 294(b), 323, 324, 506(ii), 308 read with Section 149 of IPC.

(3.) The prosecution case, in brief, is that, the applicants and other accused has members of an unlawful assembly in prosecution of the common object of the said unlawful assembly trespassed into the house of the de facto complainant with after having made preparation to assault him and armed with dangerous weapons like iron rods, pipes and sticks then hurled abuses at him and assaulted him with those weapons and intimidated him and caused grievous injury to the skull of the de facto complainant. It could have proved fatal and had no proper medical attention being given. Thus the applicants and other accused committed culpable homicide.