SUDHEER V.A. 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.246/2024 of the Thodupuzha Police Station, Idukki, registered against him for allegedly committing the offences under Ss. 294(b), 323, 324, 506(ii) and 307 of the Indian Penal Code. The petitioner was arrested on 10/2/2024.

(2.) The crux of the prosecution case, is that; on 9/2/2024, at about 16.45 hours, the accused, with the intention to murder the defacto complainant and his son, uttered obscene words against them and beat the son of the defacto complainant. When the defacto complainant attempted to intervene in the matter, the accused stabbed him on his left shoulder portion and left hand ring finger and he suffered injuries. The accused also threatened to kill the son of the defacto complainant, who was also stabbed on his left side of his neck and armpit. Thus, the accused has committed the above offences.

(3.) Heard; Sri. Ahammad Saheer. M.A, the learned counsel appearing for the petitioner and Smt. Shynimol. V.O, the learned Senior Public Prosecutor appearing for the respondent.