PRASANTH @ THIRUPATHI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for bail filed under Sec. 439 Crimial P.C., 1973

(2.) The petitioner are accused Nos.1 and 3 in Crime No.242/2019 of Nooranad Police Station for the offences punishable under Sections 341, 323, 324, 364, 326 and 302 read with Sec. 34 of IPC.

(3.) The prosecution case in brief is that on 22.2.2019 at about 11 p.m. at the canal road abutting the tea shop of one Thankappan in Palamel Village, the accused persons attacked deceased Pramod due to previous enmity in furtherance of their common intention. It is further alleged that the deceased escaped from the clutches of the accused and when he reached near Pathamkutty junction, the accused persons came there in two scooters and took him to the canal road abutting Anandhu Bhavan in Palamel Village in the scooter ridden by accused No.4 and brutally manhandled him and thereby sustained fracture on his ribs. On 25.2.2019 at about 2.15 p.m., Pramod succumbed to the injuries while undergoing treatment at Medical College Hospital, Alappuzha.