ABDURAHIMAN K Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners who are accused Nos.1 and 2 in Crime No.373/06 of Mukkom Police Station for offences punishable under sections 324 and 308 read with section 34 IPC, seek their enlargement on bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The occurrence took place at about 6.15 PM on 10.12.2006 during which the de facto complainant who is the neighbour, his wife, daughter and son-in-law were attacked with weapons like chopper and iron rod. Petitioners surrendered before the Investigating Officer on 8.2.2007 and on production before the J.F.C.M.-II, Thamarassery they were remanded to judicial custody on the same day.