KUNJUMON JAMES Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner is accused No. 4 in Crime No. 1314/2021 of Chavara Police Station alleging commission of offence punishable under Sec. 323 and 302 r/w Sec. 34 of the Indian Penal Code(IPC).

(3.) The prosecution allegation is that, the 4th accused is the owner of a fishing boat and the victim is his employee in the boat. On 19/12/2021 at about 9.p.m., the accused 1 to 3 called the victim "Bengalis" and that resulted in a quarrel with the victim and his friend. Accused 1 to 3 assaulted the victim by beating on his stomach and caused serious injury to the victim. Later, the victim died due to the injuries sustained in his stomach, by the act of the accused 1 to 3 and hence the crime was registered against accused 1 to 3.