SEVAGH KRISHNA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the 4th accused in Crime No. 519 of 2021 of Anthikkad Police Station, Thrissur registered for the offences punishable under Sections 307, 326 read with 34 of Indian Penal Code has moved this application for his release on bail.

(2.) The prosecution case is that the defacto complainant had filed a complaint against the 3rd accused. So, he is entertaining enmity towards him. Hence, with the intention to commit murder of the defacto complainant, on 08.08.2021 at about 7.15 p.m., all the accused formed themselves into an unlawful assembly, came in a car bearing Registration No. KL 63-E-3551 and hit against the scooter which the defacto complainant was riding, bearing Registration No. KL-08-BC-5402, and as a result he fell down. Then, the 1st accused had hacked the defacto complainant with a sword and accused No.2 had beaten him with an iron rod and others with iron pipes with the intention to cause his death and thereby they have committed the aforesaid offences.

(3.) This petitioner has been in custody since 09.08.2021.