ARUN 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 second accused in Crime No.936 of 2020 of Thrissur West Police Station, Thrissur District, for having committed offences punishable under Sec. 302 r/w Sec. 34 of the Indian Penal Code.

(3.) The prosecution case, in brief, is that, on 13/8/2023, the petitioner and the 1st accused went to pick up the brother of the 1st accused coming from Trichy. After they reached the Shakthan bus stand, the deceased informed them to come and pick them up from 'Das Bar Hotel'. The 1st accused, deceased and one Mr Shihab, had drinks from the said hotel. Thereafter, when they were returning home, some disputes arose between the 1st accused and the deceased wherein the 1st accused beat the deceased with his helmet and caused his death, thereby committing the above offences.