JOLLYAMMA JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) Applications for regular bail under Section 439 of the Cr.P.C.

(2.) The applicant in BA 5318/2020 is the 1st accused while the applicant in BA 4421/2020 is the 2nd accused in Crime No. 334/2019 of Kodenchery Police Station for having allegedly committed offences punishable under Sections 110, 120B, 307 and 302 read with Section 34 of the I.P.C. and under Section 2 read with Section 6(2) of Poisons Act 1919.

(3.) The prosecution case, in brief, is that owing to the previous enmity that the 1st accused had towards the deceased Manjadiyil Mathew, the maternal uncle of her deceased husband late Roy Thomas, she allegedly hatched a conspiracy with A2 and A3 and administered cyanide that she had obtained from the A3 through A2 to the aforesaid Mathew by mixing it with water and liquor served to him between 15:30 hours and 17:20 hours, on 24/02/2014 resulting in his death by about 7 PM on that day at Shanthi Hospital, Omassery.