SELVAN ALIAS THOMSON Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the sole accused in Crime No.461/2010 of Vithura Police Station for offences punishable under Sections 498(A) and 306 IPC, seeks his enlargement on bail. The occurrence took place on 3.8.2010. The petitioner was arrested on 11.8.2010.

(2.) The application was opposed on behalf of the prosecution.

(3.) I have perused the case diary which contains the dying declaration of the deceased wife of the petitioner. It contains the heart rending narrative of the deceased. The petitioner on the strength of unfounded suspicion of her fidelity had been tormenting her continuously by means of corporal torture. He was also demanding more properties. The dying declaration has been recorded by the Magistrate.