GEORGE KURIAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed by the sole accused in Crime No.289 of 2022 of Kanjirappally Police Station, Kottayam under Sec. 439 of the Code of Criminal Procedure, where he alleged to have committed offences punishable under Sec. 302 of the Indian Penal Code and under Sec. 27(1) of the Arms Act.

(2.) Heard the learned counsel Shri B.G.Harindranath, appearing for the petitioner as well as the learned Additional Public Prosecutor Shri P.Narayanan and learned Advocate Shri S.Rajeev, appearing for the defacto complainant. Perused the relevant documents.

(3.) The prosecution case is that the accused herein committed double murder at 7 a.m on 7/3/2022 by firing with a revolver and the persons died are the petitioner's direct brother and uncle. It is on this premise, the crime was registered alleging commission of the above offences.