JOHNSON THOMAS 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. 210/09 of Kumily Police station.

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

(3.) THE de facto complainant is the wife of the accused. The prosecution case is that the accused entangled a shall on the neck of the de facto complainant and tried to set fire on her after opening gas cylinder. The petitioner was arrested and produced before the Court on 28. 4. 2009. He is in judicial custody.