GOPAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the sole accused in SC No.440/2020 on the file of the IVth Additional Sessions Court, Kollam (for short, 'the court below'). He faced trial for the offence punishable u/s 302 of IPC.

(2.) The prosecution allegation is that the petitioner committed murder of his wife.

(3.) During the investigation stage, the petitioner requested the investigating agency to subject him to scientific test including brain mapping, polygraph and narco analysis to prove his innocence. Accordingly, brain mapping and polygraph test were conducted, but narco analysis was not conducted.