JOBIN THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 ('BNSS', for short) by the sole accused in Crime No.1030/2023 of the Nedumkandam Police Station, Idukki, which is registered against him for allegedly committing the offences punishable under Ss. 449, 324, 326, 307, 302, 436 and 427 of the Indian Penal Code. The petitioner was remanded to judicial custody on 9/11/2023.

(2.) The prosecution case, in brief, is that; on 8/11/2023, at 23:30 hours, the accused had trespassed into the parental house of his wife and he attempted to murder his wife and her father. The accused struck his wife with a billhook and she suffered grievous injuries. The accused also attacked his father-in-law named Thomas (deceased) with a billhook, and he suffered fatal injuries. Even though both the injured were taken to the Nedumkandam Taluk Hospital, the deceased succumbed to the injuries on 9/11/2023. Thus, the accused has committed the above offences.

(3.) Heard; Sri.Kurian Antony Mathew, the learned counsel appearing for the petitioner and Sri.C.S.Hrithwik,the learned Senior Public Prosecutor.