SOMAN M. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioner is the first accused in Crime No.31 of 2021 of Cherupuzha Police Station. The above case is registered against the petitioner and others alleging offence punishable under Section 302 read with Section 34 of the Indian Penal Code.

(3.) The prosecution case is that on 02.02.2021, the petitioner and the other accused, in furtherance of their common intention, wrongfully restrained the defacto complainant and beat him with a wooden stick and pushed him to the road. Thereafter, accused Nos. 2 to 4 wrongfully restrained the defacto complainant and beat him with hands. Accused Nos. 2 to 4 dragged the defacto complainant to a road situated in front of the house of one Viswanathan. The de facto complainant sustained serious injury in the incident and thereafter, he died on 15.02.2021 from Pariyaram Medical College Hospital while under treatment. Thus, the accused committed the above said offence.