SUDHEESHKUMAR P. D. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for bail filed under Section 439 Cr.P.C.

(2.) The petitioner is the sole accused in the case registered as Crime No.813/2019 of the Hill Palace Police Station under Sections 323, 324, 325 and 308 I.P.C.

(3.) The prosecution case is as follows: The de facto complainant is the brother of the father of the accused. The de facto complainant had admonished the accused with regard to his use of ganja and his association with anti-social elements. The accused had enmity towards the de facto complainant for that reason. On 20.04.2019, at 21.00 hours, the accused reached the house of the de facto complainant and attacked him with an iron rod. He beat the de facto complainant on the forehead with the iron rod. When the wife of the de facto complainant tried to intervene, the accused hit on her face with his hand causing injury to her tooth and he also pushed her down and kicked her on the back.