ABDUL BARRY 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 sole accused in Crime No.408 of 2022 of Pallithottam Police Station, Kollam District alleging offences under sec. 302 of the Indian Penal Code, 1860.

(3.) According to the prosecution, on 22/7/2022 between 3.30 am and 7.10 am, the accused with the intention to commit murder of his wife, suffocated her to death and thereby committed the offences alleged.