M.SIRAJTHEEN Vs. STATE

JUDGEMENT

(1.) This appeal is filed as against the order made in Cr.M.P.No.800 of 2022 by the Principal Sessions Judge, Tiruppur, dtd. 27/4/2022, thereby bail was denied to the petitioners.

(2.) The gist of the allegation as per the case of the prosecution is that, on the ground of previous enmity, the victim was murdered and even his head was severed and thrown away in a different place. The present petitioners are Accused No.7&8. The overt act attributed against them is that, they supplied weapons to the first accused to carry out the attack.

(3.) Considering the fact that investigation is completed and similarly situated co-accused were granted bail by this Court and the fact that the appellants are under Judicial custody from 16/3/2022, I am of he view that, this is the fit case for granting bail on the following conditions;