MUHAMMED SABIR Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure.

(2.) The applicant herein is the 1st accused in Crime No.289 of 2019 of the Kalladikkode Police Station registered under Section 302 of the IPC.

(3.) According to the prosecution, the applicant herein and one Tejil Varghese, were friends. On 15.9.2019, they assembled in the house of Jijo, a common friend, and consumed alcohol. While in an inebriated state, there occurred an altercation, when the conversation veered on to certain money transactions between the applicant and Tejil. It is alleged that the applicant picked up a knife and inflicted two stab injuries on to the chest of Tejil, one of which proved fatal. Immediately after the incident, the brother of the aforesaid Tejil approached the police and gave information based on which the aforesaid crime was registered.