JITHOSH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the second bail application filed under Sec. 439 of Cr.P.C seeking regular bail.

(2.) The petitioners are the accused Nos.1 and 3 in Crime No.329/2022 of Irinjalakkuda Police Station. The offences alleged are punishable under Ss. 341, 294(b), 324 and 307 r/w 34 of IPC.

(3.) The prosecution case in short is that on 18/3/2022 at 6 pm., due to previous enmity and in furtherance of common intention to cause the death of the de facto complainant's friend Shaji, the petitioners along with the 2nd accused, wrongfully restrained said Shaji, assaulted him on his head and face using a granite stone with intention to kill him and thereby committed the above said offence.