SAJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners who are accused Nos.3 to 6 in Crime No.52/07 of Ezhukone Police Station for offences punishable under sections 143, 147, 148, 427, 353, 308 and 296 read with section 149 IPC and section 27 of the Arms Act, seek their enlargement on bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that at about 11.45 PM on 11.2.2007, about 20 CPM workers armed with deadly weapons like sword, iron rod, etc. attacked certain RSS workers during the festival of Malanada Sreesakuni Temple in Pavithreshwaram Village. The petitioners were arrested on the same day.