LAWS(KER)-2024-6-105

JAYESH M. M. Vs. STATE OF KERALA

Decided On June 12, 2024
Jayesh M. M. Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure by the sole accused in Crime No.1356/2023 of the Alakode Police Station, Kannur, which is registered against him for allegedly committing an offence punishable under Sec. 302 of the Indian Penal Code. The petitioner was arrested and remanded to judicial custody on 14/11/2023.

(2.) The gravamen of the prosecution case is that: on 13/11/2023, at around 22.15 hours, the accused, out of his grudge towards his friend named Joshi (deceased), who was allegedly having an out of the marriage relationship with the accused's estranged wife, stabbed the deceased with a knife on his chest and he suffered fatal injuries and lost his life. Thus, the accused has committed the murder of the deceased.

(3.) Heard; Sri.V.T.Madhavanunni, the learned counsel appearing for the petitioner and Smt.Seetha S., the learned Public Prosecutor.