SASI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of Code of Criminal Procedure, 1973.

(2.) Petitioners are the 1st and 2nd accused in Crime No. 373 of 2021 of Alappuzha North Police Station, now pending as S.C. No. 358/2022 on the files of the Assistant Sessions Judge, Alappuzha alleging offences punishable under Ss. 392, 411 and 413 read with Sec. 34 of the Indian Penal Code, 1860.

(3.) According to the prosecution, on 10/6/2021 at 20.25 hours, the accused in furtherance of their common intention, snatched the gold chain worn by CW1, who was standing on the road side and thereafter, the accused handed over the gold to the 3rd accused, who turn sold it to the 5th accused with the aid of the 4th accused and thereby the accused committed the offences alleged.