SUNIL KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Aparna, a student of S.N College, Shornur was found dead in a railway track at Nadakkavu near Tanur in Malappuram district.

(2.) Tanur Police registered Crime No.336/2017 under the caption 174 Cr.P.C. Later, the Police converted the FIR as provided in Sec. 154 Cr.P.C alleging offence under Sec. 306 of IPC against the petitioner based on the First Information Statement given by the father of Aparna.

(3.) The Police completed the investigation and submitted the final report before the jurisdictional Magistrate.