SHIVAKUMAR Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned Additional SPP appearing for respondent.

(2.) Petitioner is remanded to judicial custody in Crime No.18/2020 registered under Sections 307 and 506 of IPC. Victim is none other than the paternal aunt of the petitioner. According to the complainant, she had married the brother of the father of the accused about 18 years back and she was having two children aged about 20 years and 15 years and her husband died about 9 years earlier to the alleged incident.

(3.) According to her, after the death of her husband, petitioner herein was pressuring her to marry him. When she spurned his proposal, on 18.02.2020, while she was proceeding to her house from her rose garden, the petitioner herein is alleged to have stabbed her near the waist and when she tried to hold the knife, she sustained injury on her palm and also a stab injury on her waist