ABDUL BARRY 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 sole accused in Crime No.408 of 2022 of Pallithottam Police Station, Kollam district, registered for the offences punishable under Ss. 302 of the Indian Penal Code, 1860.

(3.) The prosecution case is that, on 22/7/2022, the accused with the intention to commit the murder of his wife, suffocated her to death and thereby committed the offence as alleged.