RAJEEV Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for Regular Bail.

(2.) The petitioner is the accused in Crime No.137/2022 of Haripad Police Station, Alappuzha. It is originally registered under Sec. 174 of the Cr.P.C. regarding the unnatural death of one Shaji. Later his body was found in a decomposed stage and thereafter offences punishable under Ss. 324, 326 and 302 of the IPC were incorporated.

(3.) The prosecution case is that, the accused due to previous animosity towards the deceased Shaji, with the intention to commit his murder by inflicting grievous injuries, on 18/2/2022 at 7.15 PM., while the deceased was sitting on the 10th pillar of the wall on the western boundary of the Puthenpurayil house in Ward No.2 of Kumarapuram Panchayat, forcefully beat on the right side of the stomach and head of the deceased Shaji with a wooden piece, thereby he sustained fracture to his rib and skull and succumbed to the injuries. Thereby the accused has committed the offences mentioned above.