MAHESH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are accused Nos.1 and 2 in Crime No.644 of 2022 of Vallikunnam Police Station, Alappuzha registered alleging commission of offences punishable under Ss. 323, 324, 326, 307 and 506(i) read with Sec. 34 of the Indian Penal Code.

(3.) The prosecution case is that on 3/12/2022, at about 9.00 p.m. in front of the grocery shop of one Suni, Elippakkulam, the petitioners in furtherance of their common intention assaulted on various parts of the body of Sri. Rajan Pillai causing contusion and fracture on his skull. Thus, the accused attempted to commit murder of the husband of defacto complainant Smt. Radhamma. It is also alleged that the petitioners assaulted the injured due to the previous enmity against the injured, in pursuant to the nuisance created by the injured in the house after consuming alcohol. Prosecution further alleged that the petitioners used some weapon to attack the injured. Thus the petitioners have committed the aforesaid offences.