SAMUEL Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 ( for short 'BNSS').

(2.) The petitioner herein is the 7th accused in Crime No.739 of 2025 of Karunagappally Police Station, Kollam, registered for the commission of the offences punishable under Ss. 333, 118(1), 103(1) read with Sec. 3(5) of the Bharatiya Nyaya Sanhita, 2023 (for short 'BNS').

(3.) The prosecution case is that, there have been cases and counter cases between the 1st accused and deceased Santhosh. There was an incident in which the deceased had stabbed the 1st accused. The 1st accused along with accused Nos.2 to 9, entered into criminal conspiracy to cause the death of santhosh. In furtherance of the said conspiracy, accused Nos.2 to 7 trespassed into the residence of the deceased at 02.30 a.m. on 27/3/2025, and hacked him to death. Thus, the accused are allegedly committed the above offences.