K.RAVICHANDRAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This petition has been filed seeking for reinvestigation in Crime No.26 of 2011 on the file of the respondent police.

(2.) It is seen from the records that the FIR was registered initially under Section 174 of Cr.P.C., and thereafter, it was altered for the offences under Sections 498(A) and 306 of IPC. The final report was also filed before the concerned Court and the Court below has framed charges against the accused persons for the offences under Sections 498(A) and 306 of IPC. The trial also commenced and the witnesses on the side of the prosecution have also been examined.

(3.) The petitioner who is the defacto complainant has filed the present petition seeking for reinvestigation on the ground that the findings in the postmortem report clearly establishes that the deceased was strangulated which resulted in her death. However, the postmortem Doctor has given a final opinion to the effect that the death occured of Asphyxia due to hanging. The learned counsel for the petitioner submitted that this final opinion is completely wrong and the very findings in the postmortem report read along with Modi's Medical Jurisprudence and Toxicology, clearly shows that the death has happened due to strangulation.