JAYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) In B.A.No.1483/07 the 2nd accused and in B.A.No.1506/07 accused Nos.1 and 3 in Crime No.80/07 of Chathannoor Police Station for offences punishable under Secs.143, 147, 148, 294(b), 323, 324 and 308 read with section 149 I.P.C. and section 27 of the Arms Act, 1959, seek their enlargement on bail. The petitioners were arrested on 27.2.2007.

(2.) Learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that on 26.2.2007 at about 5.30 p.m. the petitioners and others assaulted the defacto complainant and another person using a sword.