BHAGYARAJ Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the first accused in Crime No.932/2023 of Mathilakam Police Station, Thrissur, for offences punishable under Ss. 341, 323, 324, 325, 449, 302 r/w 34 of the IPC.

(3.) The gist of the case is that, on 24/9/2023, the petitioner, along with another accused, in furtherance of their common intention to commit murder of the deceased, the first accused hit him on the head of the deceased with a weapon and the second accused kicked him on his ribs and thereby, sustained injuries to him. The body of the deceased was found unconscious beside the road near a toddy shop and was taken to Taluk Hospital; from there, he was declared dead. As per the intimation from the hospital, police recorded the statement of a relative of the deceased, and thereafter, a crime was registered by the police under Sec. 174 Cr.P.C. As per the prosecution case, further investigation revealed the involvement of the accused persons in the crime.