DEEPAK Vs. STATE OF KERALA

JUDGEMENT

(1.) This is application for regular bail filed by the accused in S.C.No.1271/2020 on the file of the Additional Sessions Court IV, Kollam (for short 'the court below').

(2.) The offences alleged against the applicant are punishable under Ss. 324 and 302 of IPC.

(3.) The prosecution case, in short, is that on 11/4/2020 at about 10 pm, the applicant committed murder of his wife and thereby committed the offence.