XXXXX Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the accused in Crime No.107/2021 of Vellarikundu Police Station. The offences alleged are under Sections 307 and 326 of Indian Penal Code and Section75 of the Juvenile Justice (Care and Protection of Children) Act.

(3.) The prosecution case in short is that, on 04.02.2021 at 11.30 hrs, at Konnakkad in Malom Village, the petitioner with an intention to kill his own children stabbed with a knife on the left side of the ear of his son aged 9 years, piercing his ear and also stabbed on the head of his daughter aged 6 years, thereby attempted to commit murder causing grievous injuries.