SUNIL KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for bail under Section 439 of the Code of Criminal procedure. The petitioner is the accused in Crime No. 702 of 2009 of Kalamassery police Station.

(2.) THE offence alleged against the petitioner is under Section 308 of the Indian Penal Code.

(3.) THE prosecution case is that on 5. 5. 2009 the accused stabbed his brother on account of a dispute regarding sharing of property. The petitioner is in judicial custody since 7. 5. 2009. Major part of the investigation is over, submits the Public Prosecutor.