MANIKANDAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused no. 1 and 2 in Crime No.3/2019 of Nenmara Police Station,Palakkad District for offences punishable under Sections 143, 147, 148, 341, 323, 324, 326 and 308 r/w 149 IPC .

(2.) The allegation of prosecution is that, on 01.01.2019 in connection with a new-year programme the petitioners along with their friends were proceeding on a motorcycle. This was allegedly questioned by the defacto complainant and his friend. The petitioners armed with sword attacked the defacto complainant and his friend. Both sustained injury. Crime was registered and the petitioners were arrested on 04.01.2019 and they are in custody. They seek bail.

(3.) It seems that the main allegations are attributed to accused no. 1 & 2, who have used swords. Each of them inflicted injury on the defacto complainant and his friend. Wound Certificate shows that there was a cut injury on the head, 10x3x3 c.m. and another two injuries, 8x1 c.m. and 3x2 c.m. Suturing was done and haemotoma on the occipital region was initially suspected. The friend of the defacto complainant also sustained an injury of 4x2 c.m., which was sutured. They were referred to General Hospital, Palakkad.