SUNIL Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for bail filed by the accused Nos.1 and 6 in Crime No.544/14 of Pandalam Police Station under Section 439 of the Code of Criminal Procedure.

(2.) THE case of the prosecution in nutshell was that on 14.04.2014 at about 9.30.00 p.m. accused persons formed themselves into an unlawful assembly with deadly weapons and with a common object of committing murder of de facto complainant, inflicted injuries on him with deadly weapons and caused grievous injuries and thereby all of them have committed the offence punishable under Sections 143, 147, 148, 149, 307, 427 of Indian Penal Code.

(3.) THE application was opposed by the Public Prosecutor on the ground that the investigation is not over. The weapons alleged to have been used by the other accused persons are yet to be recovered as others were not arrested.