SANDEEP Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the first accused in Crime No. 554 of 2018 of Chavara Police Station for offences punishable under Sections 341, 294(b), 323, 324 and 326 r/w Section 34 IPC.

(2.) The allegation is that he along with the second accused attacked the de facto complainant at his vegetable shop. The petitioner kicked on the abdomen of the de facto complainant and attempted to inflict a cut injury on his body, which was avoided by him with his left hand, and thereby he sustained an injury. The petitioner had hit on the nose of the de facto complainant by using a wooden log.

(3.) The petitioner has earlier filed Crl.M.C. No. 998 of 2018 before the Sessions Court, Kollam seeking anticipatory bail. The learned Sessions Judge, as per order dated 16.07.2018 dismissed the application.