ANIL KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail under Section 439 Cr.P.C.

(2.) The prosecution case, in brief, is that on 26.12.2020 at about 9 p.m, the applicant in furtherance of common intention with the coaccused, attacked the de facto complainant after wrongfully restraining him, while he was proceeding to his house and thereafter attacked him with dangerous weapon like a spanner causing a fracture of his frontal bone which could have even caused his death about which the applicant had knowledge while assaulting. Hence, attempted to commit culpable homicide not amounting to murder.

(3.) Heard the learned counsel for the applicant and the learned Public Prosecutor.