RAJKUMAR 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 first accused in Crime No.220/2023 of Hemambika Nagar Police Station, Palakkad District, for having committed offences punishable under Ss. 449, 392 and 302 r/w Sec. 34 of the Indian Penal Code.

(3.) The prosecution case is that the deceased Prabhakaran was living in House No.IX/201 of Pudupariyaram Panchayath. Accused 1 and 2 had acquaintance with Prabhakaran. On 03/04/2023 at 11.25 a.m., accused Nos.1 and 2 with an intention to commit robbery from the above house took Prabhakaran in an autorickshaw from near Olavakkode railway station to his house. Thereafter, they consumed liquor and accused Nos.1 and 2 while committing robbery murdered Prabhakaran, and thereby committed the above offence.