RAJEEV Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure.

(2.) The petitioner is the sole accused in Crime No.620/2022 of Kaliyar Police Station. The offences alleged against the petitioner are punishable under Ss. 302 and 450 of the Indian Penal Code.

(3.) The prosecution case is that during the intervening hours of 16/10/2022 and 17/10/2022 between 05.30 pm and 09.00 am, the petitioner tresspassed into the hall room of the house of one Jobin (the deceased) armed with a chopper and inflicted cut injuries on him. Jobin succumbed to the injuries.