SURESH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicants herein are brothers. They face accusations of having committed offence under Sections 498A and 306 of the IPC in Crime No.699 of 2018 of the Alathur Police Station.

(3.) The 1st applicant was married to one Smt.Radhika and they have a son who is aged about 10 years. It is the case of the prosecution that the 1st applicant used to subject his wife to cruelty and harassment and being left with no alternative, she decided to take her own life by consuming poison on 28.6.2018. Though Radhika was rushed to the hospital, her life could not be saved. She was pronounced dead on 30.6.2018. Though the Crime was initially registered under Section 174 of the Cr.P.C., in the course of investigation, when the role of the applicants came to light, they were roped in as accused Nos. 1 and 2. The 2nd applicant is alleged to have aided the 1st accused.