ASHKAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure, seeking regular bail.

(2.) The petitioner is the 1st accused in Crime No.1632/2023 of Kothamangalam Police Station, Ernakulam District, for having allegedly committed offences punishable under Ss. 324, 323, 341 and 307 of the Indian Penal Code.

(3.) The prosecution case, in short, is that on 2/10/2023 at 08.00 pm, the accused shared a common intention and attempted to commit murder of the defacto complainant with deadly weapons. The first accused stabbed him, aiming at the neck, and that stab injury was sustained on his upper chest. Then the second accused caught hold of him, and the first accused again stabbed on the left side of his abdomen, causing a serious stab injury and thereby committed the offence.