KANNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 483 of the the Bharatiya Nagarik Suraksha Sanhita, 2023 (in short, 'BNSS'), by the sole accused in Crime No.149/2024 of the Town South Police Station, Palakkad, 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 28/1/2024.

(2.) The prosecution case, in brief, is that: on 28/1/2024, at around 18:30 hours, the accused and the deceased named Arumughan had a wordy altercation. Subsequently, when the deceased was walking in front of the residence of one Satheesh Kumar, the accused stabbed the deceased on his neck and chest and he suffered fatal injuries and lost his life. Thus, the accused has committed the above offence.

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