GEORGE MATHEW @ SONY Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The prosecution case, in brief, is that on 21.12.2020 at about 9.30 p.m., the 1st applicant who is a owner of cardamom plantations having an extent of 8 acres at Anakkara, in furtherance of common intention with his supervisor, the second applicant, allegedly shot dead the deceased, who is a contract labour from Jharkhand, with his licensed gun, believing that the deceased had trespassed into the estate to commit theft.

(3.) The applicants state that the allegations are not true.