ROSHY AUGUSTINE Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is arrayed as the sole accused in Crime No. 329 of 2022 of Rajakkadu Police Station, Idukki registered alleging commission of offences punishable under Ss. 307and 324 of Indian Penal Code.

(3.) The prosecution allegation is that on 16/4/2022 at about 10 O'clock in the night, petitioner attacked one Kumaresan who is the friend of the de-facto complainant and inflicted injuries on his left ear and both hands with a knife and also injured his friend one Lakshmanan who tried to prevent the attack causing grievous hurt to them and thereby committed the offences as alleged in the F.I.R. The case was registered upon the statement of the de-facto complainant at Rajakkadu Police Station. Crime was initially registered only under Sec. 324 IPC and subsequently Sec. 307 IPC was incorporated.