DRWOPATHY Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the sole accused in Crime No.608/2010 of Anthikkad Police Station, Thrissur District for an offence punishable under Section 302 IPC, seeks her enlargement on bail. She allegedly committed murder of her husband (who was lying paralysed for the past three years) by hitting him on the head with an iron pestle resulting in his instaneous death. The petitioner was arrested on 18.8.2010 and ever since then she is in judicial custody. She is aged 60 years.

(2.) The learned counsel appearing for the petitioner submitted that it was at a time when she was non-compose mentis that she allegedly inflicted fatal injuries on her paralytic husband and that she had been undergoing shock treatment for mental dearrangement which she was suffering from.

(3.) The learned Public Prosecutor also submitted that the Investigating Officer also has concluded that the petitioner was of unsound mind for the past one year and had been given shock treatment from the Elite Mission Hospital, Koorkancherry, Thrissur and that it was at a time when there was nobody else in the house and afflicted by the mental dearrangement that she inflicted fatal injuries on her husband.