KAJA HUSSAIN K.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) IN respect of an incident which took place on 26.10.2012 at about 6 pm a case and a counter case have been registered. In Crime No.1439 of 2012 petitioners are accused Nos.1 to 5, 7 and 8 and Crime No.1440 of 2012 is as against the defacto complainant and others in Crime No.1439 of 2012, the offences alleged against the petitioners are under Sections 143, 147, 148, 341, 324, 308 and 506(ii) read with 149 IPC.

(2.) IT is pointed out by the petitioners that they were also attacked and the crime registered on the basis of their complaint is for the offences punishable under Sections 143, 147,148, 341, 324, 323 and 506(ii) read with 149 IPC.

(3.) AFTER having heard the learned counsel for the petitioners, the learned Public Prosecutor, even though the Sessions Court has declined to grant bail to the petitioners on the ground that injured in the case was beaten with iron rod it is to be seen that even the petitioners who were also the victim too were attacked with dangerous weapons.