MURALEEDHARAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant is the sole accused in Crime No.622/2020 of Vadakkekara Police Station for having allegedly committed the offences punishable under Sections 447 and 307 of the I.P.C.

(3.) The prosecution case, in brief, is that on 25.08.2020 at about 3.30 PM, the applicant trespassed into the courtyard of the rented accommodation of the defacto complainant at Chendamangalam Village and allegedly hacked on the backside of his head with a chopper, resulting in a deep cut wound to his head, with the intention to commit murder.