PRIDHILAL Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 by the sole accused in Crime No.967/2024 of Vadakkekara Police Station which is registered for the offences punishable under Ss. 115(2), 118(1) and 110 of Bharatiya Nyaya Sanhita, 2023.

(2.) Prosecution case is that on 21/11/2024 at 6.00 p.m the accused who is the husband of the defacto complainant, stabbed on her head with scissors and caused injuries. Thereafter he inflicted injuries to the defacto complainant by hitting her with a key of the vehicle and helmet. Accused also gagged her mouth by stuffing cloths and attempted to commit culpable homicide not amounting to murder. Accused thereby committed the aforesaid offences.

(3.) Petitioner/accused wound contend that he is innocent and he has not committed any offence as alleged. The entire prosecution allegation is a fabricated story.