JOSPHINE JOHNSON Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) The petitioner is accused No.1 in Crime No. 504/2023 of Angamali Police Station, Ernakulam District, of having allegedly committed offences punishable under Ss. 341, 323, 324, 307, 326, 294(b), 120B, 506, and 34 of the Indian Penal Code.

(3.) The allegation against the petitioner is that, on 20/6/2023, the accused conspired together and shared a common intention to commit murder of the defacto complainant on 21/6/2023 at 1.30 hours, the accused brutally assaulted the complainant with a chopper and iron pipe. The incident took place at Angamaly when the complainant was coming in an autorickshaw. Accused Nos.2 and 3 beat him with an iron pipe; the first accused inflicted a cut injury on his head with a chopper, and the fourth accused beat on his leg with an iron pipe. When the complainant fell down all the accused beat him with the iron pipe and stabbed him several times, thereby committing the offences.