JUDGEMENT
C.S.DIAS, J. -
(1.)The applications are filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the accused in Crime No.213/2024 of the Kallambalam Police Station, Thiruvananthapruam, registered against the accused, for allegedly committing the offences punishable under Ss. 323, 324, 325 and 302 r/w. Sec. 34 of the Indian Penal Code (in short, 'IPC'). The accused 1 and 2 were arrested on 28/2/2024 and the 3rd accused was arrested on 16/4/2024. B.A.No.2586/2024 is filed by the accused 1 and 2 and B.A.No.3494/2024 is filed by the 3rd accused. As the applications arise from the same crime, they were consolidated, jointly heard and are disposed of by this common order.
(2.)The gravamen of the prosecution case is that: on 20/2/2024, at around 22 hours, the accused, in furtherance of their common intention to murder Abdul Majeed (deceased and the husband of the 1st accused, step father of the 2nd accused and the father of the 3rd accused), the 1st accused hit the deceased on the back of his head with the handle of a hoe, and the accused 2 and 3 pushed the deceased on to the floor and his head hit against the wall. Then, the accused kicked and beat the deceased all over his body and he suffered grievous injuries. The deceased lost his life on 25/2/2024 at 23.30 hours at the Medical College Hospital, Thiruvananthapuram. Thus, the accused have committed the above offences.
(3.)Heard; Sri.C.P.Udayabhanu, the learned counsel appearing for the petitioners and Sri.C.K.Suresh, the learned Public Prosecutor.
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