STATE Vs. TALIB HUSSAIN

JUDGEMENT

(1.) Death of Kaneez Begum on June 27.. 2002 in suspicious circumstances led to initiation of proceedings under Section 174 of the Code of Criminal Procedure which culminated in the registration of FIR No. 133/2002 at Police Station R.S. Pura.

(2.) The investigation carried out in the case, found Talib Hussain respondent responsible for his wife-Kaneez Begum's suicide.

(3.) Final Police Report was, accordingly, laid with the Additional Judicial Magistrate 1st Class R.S. Pura, who committed it to the Session Judge. Jammu, where the respondent was tried for offence punishable under Section 306 RPC.