THAMPAN PARAMU Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for bail under Section 439 of the Code of Criminal procedure. The petitioners are accused Nos. 1 and 2 in Crime No. 102 of 2009 of peruvanthanam Police Station.

(2.) THE offences alleged against the petitioners are under Sections 308, 324 and 294 (b) read with Section 34 of the Indian Penal Code. The first petitioner was arrested on 17. 5. 2009 and the second petitioner was arrested on 19. 5. 2009. They are in judicial custody.

(3.) THE prosecution case is that on 16. 5. 2009, the date on which the counting of votes in the Parliament Election was held, accused No. 2 in furtherance of his common intention, attacked the defacto complainant's friend by a stone.