S DHANAVEL Vs. STATE INSPECTOR OF POLICE

JUDGEMENT

(1.) The Petitioner stands charged for an offence under Section 212 read with 302 I.P.C. by the Respondent Police.

(2.) The brief facts are stated below:

(3.) According to the prosecution, A1 the husband of the deceased suspected her fidelity and frequently quarreled with her and to get rid of her planned to kill her. He got the assistance of 2nd accused by name Kumar who decoyed Jayamani to an isolated place and 2nd accused cut her neck and caused death. Later on, the 1st accused the husband of the deceased approached one Paranjothi who is his uncle arrayed as 3rd accused and informed him that he caused the death of his wife. The 3rd accused knowing that 1st accused had killed his wife, had harboured him for sometime and then took him to Chennai and made him remain in a lodge. Later on, the 1st accused approached this Petitioner and told him that he committed the murder of his wife. The Petitioner is arrayed as 4th accused, who is said to have harboured the 1st accused in his house and later on sent him to Thirupathi.