AJMAL K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail under Section 438 of the Cr.P.C.

(2.) The applicants are accused 1 and 2 in Crime No.17/2021 of Manjeri Police Station for having allegedly committed the offences punishable under Sections 341, 324 and 308 read with Section 34 of the I.P.C. Subsequently, an offence under Section 326 has also been incorporated.

(3.) The prosecution case, in brief, is that on 08.01.2021 at about 8.45 PM the applicants in furtherance of the common intention to cause hurt to the de facto complainant brandished a knife and he evaded the attack with his hand, as a result of which he sustained a fracture of the neck of the third right metacarpal and a lacerated wound on various parts of the body. Had the injury sustained on vital organs could have caused death and the applicants had knowledge about that and thus attempted to commit culpable homicide.