ANILKUMAR A Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicants are the accused Nos. 1 and 2 in Crime No.1393/2023 of Thiruvalla Police Station. The offences alleged are punishable under Ss. 307, 328, 120B, 341, 323, 324, 308 and 427 read with Sec. 34 of the Indian Penal Code.

(3.) The prosecution case, in short, is that on 12/10/2023 at 3.30 pm, near Pazhampilly Mammattikkavala, the applicants along with other accused wrongfully restrained the defacto complainant and assaulted him with an iron rod after sprinkling chilly powder on his eyes with intention to kill him and thereby committed the offences.