RAJESH Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in the case S.C.No.1256/2009 pending in the Court of the Additional Sessions Judge-I, Thiruvananthapuram.

(2.) One day morning, the wife of the petitioner was found hanging at his house. Though she was taken to the hospital, she was declared dead.

(3.) Initially, a case was registered for unnatural death under Section 174 Cr.P.C. Later, the case was converted to one under Sections 498A and 306 I.P.C. After completing the investigation, the police filed charge-sheet against the petitioner for the offences punishable under Sections 498A, 302 and 306 I.P.C. The trial court framed charge against the petitioner for the aforesaid offences.