ASWIN V K Vs. STATE OF KERALA

JUDGEMENT

(1.) IS there any difference between the expressions "attained the age of 18" and "completed the age of 18"?

(2.) THE first accused in Crime No.1034/2014 of the Nadakkavu Police Station, Kozhikode registered for the offences punishable under Sections 143, 147, 148, 341, 323, 324, 326 and 308 read with Section 149 of the Indian Penal Code, seeks anticipatory bail under Section 438 Cr.P.C.

(3.) THE allegation against the petitioner and the other accused is that on 19.11.2014 at about 9.30 a.m. they formed themselves into an unlawful assembly, armed with deadly weapons like wooden reaper etc., in front of the Chemistry Lab of the Malabar Christian College, Kozhikode and wrongfully restrained the defacto complainant and attacked him. It is alleged that the petitioner beat the defacto complainant on his face with a wooden reaper, thereby the defacto complainant lost one tooth, mobility to two other teeth, and another tooth has become partially broken. They beat and slapped another student, who had attempted to intervene for the rescue of the defacto complainant.