BIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is accused, in Crime No.951 of 2013 of the Venjaramoodu Police Station for the offences punishable under Secs.323, 324 and 302 of the Indian Penal Code, apprehends arrest and has filed this application.

(2.) LEARNED Public Prosecutor, while opposing the application has submitted that the petitioner and deceased who were friends were in an intoxicated mood at the relevant time, petitioner pushed the deceased causing his head hit a hard surface which resulted in grievous injury to the head. Petitioner fell on the deceased. The spinal cord of the deceased was affected.

(3.) LEARNED Public Prosecutor in response has submitted that though certain others were also present at the relevant time, the incident happened at the hands of the petitioner.