KHALIL RAHMAN 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.201/2024 of the Vagamon Police Station, Idukki, which is registered against him for allegedly committing the offences punishable under Ss. 294(b), 506, 324, 326 and 307 of the Indian Penal Code (in short, 'IPC). The petitioner was arrested and remanded to judicial custody on 4/6/2024.

(2.) The gist of the prosecution case is that: on 16/4/2024, at around 19.00 hours, the accused with an intention to murder the defacto complainant's husband, uttered obscene words at him and then inflicted a cut injury on his forehead with an axe and he suffered serious head injuries, including a fracture of his skull. Thus, the accused has committed the above offences.

(3.) Heard; Sri.Abdul Raoof Pallipath, the learned counsel appearing for the petitioner and Smt.Seetha S., the learned Public Prosecutor.