SOMANADHANPILLAI 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 sole accused in Crime No.941/2023 of Yeroor Police Station, Kollam district, for having committed offences punishable under Ss. 324 and 308 of the Indian Penal Code.

(3.) The prosecution case is that the accused, with previous animosity towards the complainant, on 10/10/2023 by 10 p.m., brandished a machete against the complainant, leading to a cut injury on his ear, back and left palm and that the blow advanced by the accused towards the neck of the complainant ward off by the complainant by his left hand and sustaining a cut injury on left palm would have lead to the death of the complainant.