SHANAVAS Vs. STATE OF KERALA
LAWS(KER)-2022-11-123
HIGH COURT OF KERALA
Decided on November 08,2022

SHANAVAS Appellant
VERSUS
STATE OF KERALA Respondents

JUDGEMENT

VIJU ABRAHAM ,J. - (1.)This is an application for regular bail.
(2.)Petitioners are accused Nos.1 and 2 in Crime No.767 of 2022 of Nooranadu Police Station, Alappuzha registered alleging commission of offences punishable under Ss. 341, 323, 324, 326, 308 and 506(ii) r/w Sec. 34 of IPC.
(3.)The prosecution allegation is that, the defacto complainant and his friend Sri.Shameer questioned the presence of the accused at Thamarakulam junction on 20.10 2022 at night and the accused with intend to commit culpable homicide followed the defacto complainant and his friend in a motor cycle and wrongfully restrained them in front of the saw mill situated on the southern side of Thamarakulam Nediyani Temple overtaked and blocked the motor cycle bearing Reg.No.KL-31-F-2260 ridden by them, the 1st accused waved a dangerous weapon on the face of the defacto complainant and he warded off otherwise it would have hit on his nose and caused death, the 1st accused inflicted blow on the face of the friend of the defacto complainant by using the weapon and thereby he lost his 3 teeth on his upper jaw, the accused did the above acts with the knowledge that their act would be likely to cause death of the defacto complainant and his friend and thereby the accused committed the above said offences.


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