AJIN REJI MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Cr.P.C.

(2.) The applicant herein is the accused in S.C.No.933 of 2019 of the Principal Sessions Court, Pathanamthitta. In the aforesaid case, he finds himself charge sheeted for having committed offences punishable under Sections 341 and 302 of the IPC.

(3.) The applicant is young man aged 19 years. He had some infatuation to a girl who was aged 18 years. She was pursuing her Radiology course. However, she did not reciprocate with the same feelings. Aggrieved by the above, on 12.03.2019 at about 9.15 am, the applicant herein approached the deceased, armed with a knife and a can of petrol and intercepted her near Chilanka Junction at Thiruvalla. He then proceeded and inflict a stab injury on the right side of her chest. While the hapless girl was writhing in pain, the applicant poured petrol over her body and set her ablaze. Crime 549 of 2019 was initially registered under Section 307 of the IPC, based on the information furnished by the injured girl. Though the girl was immediately rushed to Pushpagiri Hosptial Thiruvalla, she succumbed to the burn injuries sustained by her on 20.03.2019. The investigation was completed in quick time and the final report was laid. The case is now pending trial before the learned Sessions Judge.