SREELATHA Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Cr.P.C.

(2.) The applicant herein is the 2nd accused in Crime No.720 of 2018 registered at the Nooranad Police Station, under Sections 109, 323 and 302 of the IPC.

(3.) Ambili, a lady aged about 38 years and the wife of the 1st accused was aware of the illicit relationship that the 1st accused had with the applicant herein. She used to question the 1st accused and they used to quarrel often. The specific allegation is that the 1st accused in a fit of rage and as abetted by the applicant herein brutally assaulted his wife on 27.5.2018 at about 11 AM. She fell unconscious. Immediately thereafter, the 1st accused is alleged to have tied a plastic rope around her neck and hanged her to death. After murdering his wife, the 1st accused went out of his house and informed one Rajan that his wife was hanging on a rope and she could be rescued, if assistance is given. The deceased was rushed to the Adoor Government Hospital, where she was proclaimed dead.