AMUTHA Vs. STATE

JUDGEMENT

(1.) Petition for anticipatory bail filed under section 438 Cr.P.C.

(2.) Offences alleged are under Sections 309, 302, 302 r/w 109 of IPC.

(3.) According to the learned counsel for the petitioner, petitioner's husband is a drunkard. He used to torture her. He spent the entire money on liquor. Unable to bear his harassment, petitioner had thrown her two daughters into the well. She also jumped into the well. Her daughters died. But she has survived. Unable to bear the harassment of her husband, she committed the offence.