RASSAL BACKER P Vs. STATE OF KERALA

JUDGEMENT

(1.) AS a common issue arises for consideration in all these bail applications, they are being disposed of by a common order.

(2.) THE petitioner in B.A.9672 of 2012 is the 5th accused, the petitioner in B.A. 9836 of 2012 is the 6th accused and the petitioner in B.A.9855 of 2012 is the 1st accused in Crime No.566 of 2012 of Chevayur Police Station. The petitioner in B.A. 9937 of 2012 is the 3rd accused in Crime No. 567 of 2012 of Chevayur Police Station and the petitioner in B.A. 9939 of 2012 is the 2nd accused in Crime No.589 of 2012 of Chevayur Police Station. All these persons are alleged to have committed offences punishable under Sections 376 and 109 read with Section 34 I.P.C.

(3.) THE common contention taken by all the petitioners is that they are innocent and they have been falsely implicated. At any rate, according to them, they did not know that the girl was a minor and also that if at all there was any sexual intercourse, it was with the consent of the victim.