LAWRENCE Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for bail filed by accused 1 and 2 in Crime No.244/2014 of Aruvikkara police station under Section 439 of the Code of Criminal Procedure.

(2.) THE case of the prosecution in nutshell was that on 30.4.2014 at about 2.45 p.m the accused persons in furtherance of their common intention to commit culpable homicide, criminally trespassed into the courtyard of the house of the defacto complainant and abused her with obscene language and the first accused hit her with a flowerpot on her chest with an intention to outrage her modesty and the second accused had attempted to beat with a hammer and caused injury to her and thereby both of them have committed the offences punishable under Sections 447, 294(b), 323, 324, 354 and 308 read with Section 34 of the Indian Penal Code.

(3.) THE application was opposed by the Prosecutor on the ground that investigation of the case is not over.