ANILKUMAR P.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure.

(2.) The petitioners are accused Nos. 1 to 3 in Crime No.180/2022 of Kumali Police Station. The offences alleged against the petitioners are punishable under Ss. 452, 294(b), 324, 308 and 427 r/w Sec. 34 of the Indian Penal Code.

(3.) The prosecution case is that on 13/3/2022 at 09.00 p.m. the petitioners trespassed into Kumaly Gate Hotel at Kumaly and showered abusive words towards the defacto complainant and voluntarily caused injury to him. The petitioners committed the above acts in furtherance of their common intention and with the knowledge that if they by that act caused death of the defacto complainant, they would be guilty of culpable homicide not amounting to murder.