HARON Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 1st accused in Crime No.877/2022 of Pathanapuram Police Station, Kollam District, registered alleging commission of offences punishable under Ss. 447, 506 (ii), 294 (b), 324, 326, 308 and 34 of Indian Penal Code.

(3.) The prosecution case is that, the 1st accused uttered obscene words at the defacto complainant after consuming liquor and the defacto complainant questioned this. Due to that enmity on 17/7/2022 at 10.45 p.m. 1st accused trespassed into the courtyard of the house of the defacto complainant at Orippuram Colony, Mankod at Pathanapuram village by uttering obscene words and threatened him. At that time, accused Nos.2 and 3 also reached there and accused No. 3 beat on the head of the defacto complainant with a stick and thereby caused pain and at that time accused No.2 brandished a sword towards the defacto complainant and there by caused injury on his leg and abrasion on his neck. It is further alleged that at that time accused No.1 tried to hack on the head of the defacto complainant with a knife and when the defacto complainant tried to escape from the attack it caused injury and fracture on his right hand. It is also alleged that by trying the hack on the head of the defacto complainant with a knife the accused attempted to commit culpable homicide not amounting to murder and thus committed the above said offences.