SOORAJ S.KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the accused in SC No.820 of 2020 on the files of the Additional District & Sessions Judge-VI, Kollam. The above case is chargesheeted against the petitioner alleging offences punishable under Sections 307 , 326 , 302 and 201 IPC.

(3.) The prosecution case is that the petitioner married Uthra, the sister of charge witness No.2, a differently abled lady on 25.3.2018 with the object of financial gain. After the child was born in the wedlock, the accused who was dissatisfied with the mental and physical disability of Uthra, conspired to kill Uthra. According to the prosecution, the accused obtained a snake from the 2nd accused and he committed murder of Uthra by causing venomous snake bite to her. According to the prosecution, his attempt succeeded on the third attempt.