ADARSH Vs. STATE OF KERALA

JUDGEMENT

(1.) The first accused in Crime No. 1204/2023 of Eravipuram police station, Kollam district registered alleging offences punishable under Ss. 294(b), 307, 324 and 506(ii) r/w Sec. 34 of the Indian Penal Code has filed this application u/s 439 of the Code of Criminal Procedure seeking regular bail

(2.) The prosecution case is that on 13/12/2018 at 7 p.m., the petitioner along with accused No.2 in furtherance of their common intention attacked the defacto complainant at a place called Punthalathamzham and voluntarily caused hurt to him by means of swords and inflicted grave injuries and attempted to commit murder, and thereby committed the above offence.

(3.) Learned counsel for the petitioner and the learned Public Prosecutor were heard.