VINIL RAJ Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are arrayed as accused Nos.2 and 3 in Crime No.782 of 2022 of Kodumon Police Station, Pathanamthitta registered alleging commission of offences punishable under Ss. 304, 201 and 34 of the Indian Penal Code.

(3.) The allegation is that on 24/10/2022, a dead body of about 30 years old male was found in a stream (Thodu) near the farm owned by Musaliar College and initially a crime was registered under Sec. 174 of the Code of Criminal Procedure. On investigation it was found that the deceased has suffered an electric shock from the fencing of a nearby farm and died at the spot. The 1st accused, the custodian of the farm, was arrested and he confessed that the deceased was found dead near the fencing of the farm and the body was taken by him and left in the "Thodu" to destroy the evidence. Accused Nos.2 and 3 had taken the farm from the college for lease and the electric fencing was installed to prevent the wild animals from entering into farm. The 1st accused has acted in accordance with the directions of the 2nd and 3rd accused.