SREE MAHESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed u/s 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The applicant is the sole accused in Crime No.573/2023 of Mavelikkara Police Station, Alappuzha district. The offences alleged are punishable under Ss. 307 and 302 of the Indian Penal Code and Sec. 75 of the Juvenile Justice (Care and Protection of Children) Act.

(3.) The prosecution case, in short, is that, the applicant, on 7/6/2023, at about 07.30 PM, at his house, with an intent to kill his mother and daughter, hacked his daughter, aged six years to death and attempted to commit murder of his mother by hacking on her forehead by using an axe and thereby, committed the offences.