AKSHAI KRISHNA 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. 932/2023 of Mathilakam Police Station for having committed offences punishable under Ss. 341, 323, 324, 325, 449 and 302 r/w Sec. 34 of the Indian Penal Code.

(3.) The prosecution case is that between 16.00 hours and 17.00 hours on 24/9/2023, petitioners/accused two in number in furtherance of their common intention to commit murder of Dhaneesh, the first accused hit him on his head with a weapon. Thereafter, the accused persons fisted Dhanesh, and the second accused kicked him on his ribs and thereby sustained injuries to him. Later, he succumbed to his head injuries and thereby committed the above offence.