ASWIN Vs. STATE

JUDGEMENT

(1.) The Petitioner, who was arrested and remanded to judicial custody on 25/3/2023 for the offence punishable under Sec. 307 IPC @ into Sec. 302 IPC, in Crime No.80 of 2023 on the file of the Respondent Police, seeks bail.

(2.) The case of the prosecution is that 22/3/2023, the petitioner along with other accused alleged to have caused injuries on the head of the deceased by hitting him with wooden log which is used for exercising (In Tamil Karlakattai) due to which, the deceased sustained injuries. Initially, the case was registered for the offence under Sec. 307 IPC. Subsequently, the injured died on 25/3/2023 and hence, the offence was altered into Sec. 302 IPC.

(3.) The learned Counsel appearing for the Petitioner would submit that the Petitioner is an innocent person and he has been falsely implicated in this case. He would further submit that the Petitioner has been suffering incarceration from 25/3/2023. Therefore, he prays for grant of bail to the Petitioner.