MINI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Sec. 439 of the Code of Criminal Procedure, 1973 filed by the sole accused in Crime No.1783/2023 of Chirayinkeezhu Police Station, Thiruvananthapuram registered under Sec. 302 of IPC.

(2.) The prosecution allegation is that, on 19/12/2023 the petitioner killed her daughter aged 8 years, who was suffering from down syndrome, by throwing her into a well, after smothering her.

(3.) Heard learned counsel for the petitioner and learned Public Prosecutor.