VISHNU Vs. THE STATE OF KERALA

JUDGEMENT

(1.) Petitioners herein are accused Nos. 1,3,4 and 5 in Crime No.632/2018 of Mathilakam police station for offences punishable under sections 143,147,148,341,323,326,427,448,307,294(b) and 506(ii) read with section 149 IPC.

(2.) The allegation of the prosecution is that, due to previous enmity, the petitioners herein along with other accused trespassed into the house of the defacto complainant on 6/9/2018 at about 8.p.m.,armed with iron rod and sword stick and, attacked the defacto complainant. He sustained grievous injury and was rushed to the hospital. Petitioners were arrested on 11/9/2018 and are in custody. They seek bail.

(3.) Records reveal that the first accused was carrying a sword stick and he hit on the head of the defacto complainant with that sword stick. He sustained depressed fracture involving left parietal bone. There are two lacerated wounds on the Pareto temporal region.