LAIS Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are accused in Crime No.977 of 2022 of Adimaly Police Station, Idukki District registered alleging commission of offences punishable under Ss. 308, 324 and 427 of IPC.

(3.) The prosecution allegation against the petitioners is that the 1st accused with an intention to commit culpable homicide and with that intention and knowledge that the assault is likely to cause death of the defacto complainant assaulted the defacto complainant with a key on 23/9/2022 at 3 P.M and thereafter, 1st petitioner attempted to hit the defacto complainant with scooter on 23/9/2022 at about 7.30 p.m which was evaded by the defacto complainant and when the defacto complainant fell down the 2nd petitioner assaulted the defacto complainant with a stone on the back side of the left ear. It is further alleged that the petitioners destroyed the glass of the friend of the defacto complainant and caused a loss of Rs.2000.00, and thereby the accused committed the above said offences.