SUNIL KUMAR @ SUNI Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for bail filed by the accused Nos. 1 to 3 in Crime No.98 of 2014 of Kumbala Police Station under Section 439 of the Code of Criminal Procedure.

(2.) THE case of the prosecution in nut shell was that on 10.02.2014 at 4.25 p.m in front of the Kumbala Gopalakrishna Auditorium in Koipadi village while the de facto complainant was riding on his motorcycle, accused Nos.1 to 3 came in an Alto car and stopped the de facto complainant and with an intention to commit culpable homiside attacked him with dangerous weapon prohibited under law and thereby all of them have committed the offences punishable under Sections 324, 308 read with section 34 of the Indian Penal Code and Section 25(ii)(b) of Arms Act.

(3.) THE application was opposed by the Public Prosecutor on the ground that the investigation of the case is not over and they are accused in other cases as well.