APPUKUTTAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.387/2022 of Cherthala Police Station, alleging offences punishable under Sec. 302 r/w Sec. 498A of the Indian Penal Code 1860.

(3.) According to the prosecution, the accused murdered his wife, on 26/5/2022. Initially the crime was registered for the offence under Sec. 174 of the Code of Criminal Procedure, 1973. However, later, during the course of investigation, when it was revealed from the post mortem report, that the deceased died due to the combined effect of throttling and head injury, the offence was modified to Sec. 302 r/w Sec. 498A of IPC and the accused had committed the offences alleged.