JIXON JOSEPH 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.1583/2023 of Panangad Police Station, Ernakulam District, for having committed offences punishable under Ss. 447, 341, 323, 324, 325, 308 and 294(b) r/w Sec. 34 of the Indian Penal Code.

(3.) The prosecution case is that on 7/9/2023 at 8.30 p.m., accused persons trespassed into the house of Kunnezhath Veettil, where the defacto complainant is residing, wrongfully restrained and abused him, and 1st accused was hit with a piece of brick on his head. When the defacto complainant evaded the attack, he sustained an injury below his right eye, and when the second and third accused caught his hands back, 4th accused kicked his chest, thereby sustaining a fracture and committing the above offence.