FIROS Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner has been arrayed as the 2nd accused in Crime No. 962/2022 of Ochira Police Station, alleging commission of offences punishable under Ss. 294(b), 308, 323, 324, 326 and 34 of the IPC.

(3.) The prosecution case is that on 27/11/2022 at around 10.30 pm, accused persons attacked the defacto complainant and caused injuries and attempted to cause culpable homicide not amounting to murder. According to the prosecution, A1 slapped on the face of the injured Akhil and thereafter attacked him with a broken beer bottle aiming at his head and when Akhil tried to avoid the said attack on his head, it hit on his left ear causing injuries on his left ear. When the de-facto complainant tried to prevent the said attack against Akhil, the petitioner punched on the nose of the de-facto complainant and kicked him on his back. A1 had beaten the defacto complainant on his shoulder and thereby the accused have committed the aforesaid offences.