JITHIN P. Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the sole accused in Crime No.301/2024 of the Mulavukadu Police Station, Ernakulam, which is registered against him, for allegedly committing the offences punishable under Ss. 294(b), 341, 323, 324 and 308 of the Indian Penal Code. The petitioner was arrested on 4/5/2024.

(2.) The gist of the prosecution case is that; on 3/5/2024, at around 13 hrs., the accused, on getting infuriated on finding his wife wearing a sindhoor, kicked her down, uttered obscene words and attempted to strangulate her with a pillow. When she tried to escape, the accused stabbed her with a fish cutting scissors and caused grievous injuries on her body. Thus, the accused has committed the above offences.

(3.) Heard; Sri.S.R.Sreejith, the learned counsel appearing for the petitioner, Sri.C.S.Hrithwik, the learned Public Prosecutor.