SIVASANKARA PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure,1973, seeking regular bail.

(2.) The petitioner is the accused in Crime No.1003 of 2020 of Sooranadu West Police Station for having committed offences punishable under Ss. 324 and 307 of the Indian Penal Code. Ss. 449 and 302 I.P.C were later added on 6/7/23.

(3.) The prosecution case, in brief, is that, on 5/7/2023, at about 3.15 p.m., the accused allegedly caused grievous hurt to the deceased Peethambaran on his neck and legs using a chopper. The injured was reported dead from the Medical College Hospital, Thiruvananthapuram, at about 7.45 p.m., on 6/7/2023, thereby committed the above offences.