VINCENT Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (in short, 'BNSS') by the sole accused in Crime No.690/2024 of the Varappuzha Police Station, Ernakulam, which is registered against him for allegedly committing the offences punishable under Ss. 126(2), 351(3), 118(1) and 110 of the Bharatiya Nyaya Sanhita, 2023 (in short, 'BNS'). The petitioner was remanded to judicial custody on 30/9/2024.

(2.) The crux of the prosecution case is that: on 29/9/2024, at 20:20 hours, the accused had attempted to stab the first informant. However, since the first informant warded off the attack, the knife struck on his face and cut his upper lip. Then the accused kicked him to the ground, sat on his face and attempted to stab him on his chest. However, since the first informant pushed away the accused, he did not lose his life. Thus, the accused has committed the above offences.

(3.) Heard; Sri.K.Mohammed Rafeeq, the learned counsel appearing for the petitioner and Smt.Seetha S., the learned Senior Public Prosecutor.