SHAMSUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.465/2022 of Thodupuzha Police Station, Idukki District. The offences alleged against the petitioner is under sec. 302 of the Indian Penal Code. 1860.

(3.) According to the prosecution, the accused caused the death of her sister-in-law on 10/3/2022, by inflicting fatal injuries on her head and arms, using a dangerous weapon and thereby committed the offence of murder.