JISHNU C.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioners are the accused in Crime No.448/2022 of Thiruvalla Police Station, Pathanamthitta alleging offences under Ss. 294(b), 323, 324, 506(ii), 450 and 307 r/w Sec. 34 of the Indian Penal Code, 1860.

(3.) According to the prosecution, due to previous animosity with the defacto complainant, relating to filling up of a paddy land, petitioners along with two others, in furtherance of their common intention attempted to commit murder after trespassing into the house of the defacto complainant and assaulted him and his wife and caused serious injuries and thereby committed the offences alleged.