SREEKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.10/2022 of Nooranadu Police Station, Alappuzha District alleging offences under Ss. 341, 326A and 326 of the Indian Penal Code, 1860.

(3.) According to the prosecution, petitioner who is the husband of the victim, after doubting her chastity, threw acid on her on 6/1/2022 at 2.45 p.m.and thereby she sustained burn injuries on her face, chest and also lost her left eye sight completely and right eye sight partially and thereby committed the offences alleged against him.