JOSEPH 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.520/2024 of the Puthencruz Police Station, Ernakulam, which is registered against him for allegedly committing the offence punishable under Sec. 302 of the Indian Penal Code (in short, 'IPC'). The petitioner was arrested and remanded to judicial custody on 20/5/2024.

(2.) The prosecution case, in brief, is that: on 19/5/2024, at around 17:30 hours, the accused, with an intention to murder his wife, had assaulted her with a hammer and sickle, and she suffered fatal injuries. The deceased succumbed to the injuries on the very same day. Thus, the accused committed the above offence.

(3.) Heard; Sri.Unnikrishnan T.A., the learned counsel appearing for the petitioner and Sri.C.K.Suresh, the learned Special Public Prosecutor.