RAJANI Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in the above Criminal Miscellaneous Case filed under Section 482 of the Cr.P.C. are as follows.

(2.) Heard Sri.Shajin S. Hameed, learned counsel appearing for the petitioners and Sri. Saigi Jacob Palatty, learned Public Prosecutor appearing for R1 State of Kerala and Sri.C.D. Anil (Cheruvil), learned counsel appearing for contesting respondent No.2 (de facto complainant).

(3.) Petitioners herein have been arrayed as accused Nos.1 and 2 among the two accused in Sessions Case No.1043 of 2013 on the files of the Additional Sessions Court for trial of cases relating to Atrocities and Sexual Violence against Women and Children, Thiruvananthapuram for offence punishable under Section 305 read with Section 34 of IPC. The case arose on account of Annexure A FIR in crime No.829 of 2012 of Thiruvananthapuram Cantonment Police Station. The case is registered under Section 174 of Cr.P.C. on account of the unnatural death of the minor daughter aged 16 years of the contesting respondent No.2. The Police after the investigation has later arrayed the petitioners herein as accused Nos.1 and 2 in the said crime for offences punishable under Section 305 read with Section 34 of the IPC. The Police after investigation has filed Annexure B final report / charge sheet in the instant case and the case was later committed to the Sessions Court wherein it is now pending as Sessions Case S.C.No.1043 of 2013 on the files of the above said Additional Sessions Court, Thiruvananthapuram. Later the Sessions Court has framed charges against the petitioners / accused on 18.05.2018 as per Annexure C order in this case and the case is now pending f0r trial.