SELVIN ABRAHAM Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the third accused in Crime No.774 of 2023 of Erattupettah Police Station, Kottayam, alleging offences punishable under Ss. 294(b), 341, 447, 427 and 308 of the Indian Penal Code, 1860. During the course of investigation, Sec. 188 of the Indian Penal Code has also been added.

(3.) According to the prosecution, on 7/5/2023, at 9.45 A.M., petitioner and his two sons, who are accused Nos.1 and 2, trespassed into the property of the defacto complainant and after abusing him beat him on his head with a country stick and pushed him down. Thereafter the accused beat the defacto complainant with an iron rod over the eye brow and snatched the mobile phone causing a loss of Rs.27,000.00 to the defacto complainant and thereby committed the offences alleged.