BAIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners who are accused Nos. 1 and 2 in Crime No. 301/06 of Munnar Police Station for offences punishable under Secs. 308, 324, 323 read with Sec. 34 of I.P.C., seek anticipatory bail.

(2.) The occurrence took place on 7-11-2006 during the course of which the de facto complainant was allegedly hit by the petitioners with a stone wrapped in cloth.

(3.) The learned Public Prosecutor opposed the application.