SUBASH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are the accused 1 and 2 in Crime No.80 of 2022 of Mannancherry Police Station, Alappuzha registered alleging commission of offences punishable under Ss. 452, 294(b), 506 (ii), 341, 323, 324 and 307 r/w S.34 of IPC.

(3.) The prosecution allegation is that, the accused Nos.1 to 3 due to their animosity towards one Santhosh, a friend of the defacto complainant, with their common intention to kill him, on 26/1/2022 at 3,45 pm, reached in a scooter and criminally trespassed into the engineering workshop of the aforesaid Santhosh with deadly weapons like sword, wrongfully restrained him and abused and threatened him. Thereafter, the first accused inflicted a cut injury to the above Santhosh with a sword and the third accused hold around him tightly for aiding the accused Nos.1 and 2 to attack him and they cut him several times, causing injuries on his both hands and head and thereby they have committed the aforesaid offences.