JOLLYAMMA JOSEPH@JOLLY Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant is the 1st accused in Crime No. 333/2019 Of Kodenchery Police Station for having allegedly committed offences punishable under Sections 110, 120B, 465, 471, 474 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 keeping an eye on the property belonging to her father-in-law Tom Thomas she allegedly hatched a conspiracy with A2 and A3 to cause his death by administering cyanide that she had obtained it from A3, through A2 and administered it to him at about 18:30 hours, on 22.08.2008 by filling his daily dose of vitamin capsule with cyanide resulting in BA No.6510/2020 his death.