VIDHUN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.710/2023 of Mankara Police Station, Palakkad District, for having committed offences punishable under Ss. 34, 324 and 308 of the Indian Penal Code.

(3.) The allegation against the petitioner is that, on 18/08/2023 at about 1. 30 p.m., at a place called Bharathakkad, since the first informant had not invited the petitioner for after death ceremonies of his uncle with a surgical blade, the petitioner tried to assault the first informant and attempted to commit culpable homicide not amount to murder. The first informant and his friend Sajith both sustained injuries in the incident and thus committed the above offence.