AKHIL Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is the 1st accused in Crime No.183 of 2013 of Konni Police Station registered for offences punishable under Sections 143, 147, 148, 308 and 324 read with Section 149 of the Indian Penal Code.

(2.) WITH the other accused persons, numbering six in total, petitioner, as a member of an unlawful assembly, assaulted the de facto complainant and his companion and caused them grievous injuries is the accusation. The accused persons have used lethal weapons to assault the de facto complainant and his companion, and if any of the resultant injury sustained had caused their death, then, the accused would have been guilty of the offence of culpable homicide not amounting to murder, is the case to proceed against the accused for the offence under Section 308 of IPC. Petitioner was arrested in another crime and later his arrest was recorded in the present crime on 19.03.2013. On his production before the Magistrate, he was remanded to judicial custody.

(3.) PETITIONER is shown to be aged 19 years. Having regard to the period of detention already undergone by him, I find, he can be released on bail at this stage subject to conditions safeguarding investigation of the crime.