DAVID Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the sole accused in Crime No.611/2021 of Kannamaly police station registered for the offence punishable under Sec. 307 IPC.

(2.) De facto complainant is the wife of the petitioner. It is alleged that out of enmity in de facto complainant becoming pregnant, there was a quarrel in between the petitioner and the mother-in-law and when the de facto complainant tried to settle the matter, he intentionally inflicted fatal injuries with a chopper on her head and thereby accused committed the offence aforementioned.

(3.) Petitioner was arrested on 16/7/2021 and thereafter he has been under confinement. The learned Public Prosecutor produced copy of the wound certificate which would show that she sustained stab wound of 7x4 cm deep on the frontal region of head and another stab wound of 6x4 cm deep on the parietal region of head. However, it is reported by the learned Public Prosecutor and also the learned counsel for the petitioner that there was no admission in hospital. Only out patient treatment was taken. According to the learned Public Prosecutor, it was due to the reason that she was pregnant and due to the COVID-19 spread during that period.