G. JERIN RAJ 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 fourth accused in Crime No.589/2023 of Peermedu Police Station, Idukki District, for having committed offences punishable under Ss. 323, 326 and 302 of the Indian Penal Code.

(3.) The prosecution case is that on 10/7/2023 at about 5.00 p.m., a wordy altercation and scuffle between the petitioner and the deceased regarding a cricket match in front of the Siloam Prayer House building, Koduvakarnam Kara, Elappara village and that the petitioner pushed down the deceased and assaulted him with a cricket bat on the head of the deceased. On 11/7/2023, the deceased was taken for treatment to Peermedu Taluk Hospital and there from Medical College Hospital, Kottayam, and he succumbed to the injuries sustained to him on 15/7/2023, thereby committing the above offence.