XXX Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioner is the sole accused in crime No.578/2021 of Vellathooval police station, alleging commission of offences under Sec. 449, 428, 307, 326, 302, 354A(i), 506(i), 376, 376(2)9f) (n), 376(3), 342, 392, 397 and 201 of the Indian Penal Code and Sec. 4(2) r/w.3(a), 6 r/w.5(l), 5(n), 5(p), 8 r/w.7 of the Protection of Children from Sexual Offences Act.

(3.) Allegation against the petitioner is that he attacked two of his neighbours, who are also stated to be close relatives of his wife, on 3/10/2021, at about 12.30 am, on the presumption that they were responsible for ousting him from his house at the instance of his wife. In the process, the petitioner also murdered the son of one of the aforesaid persons, aged 7 years, robbed a sum of Rs.10,000.00 and a gold chain. He also attacked another relative and also committed rape on the sister of the deceased boy, who was aged only 15 years. It is alleged that the victim of the rape who was in another house close by was taken to the first house where the 7 year old boy was murdered and she was raped after showing her the dead body of her brother.