BECHU KURIAN THOMAS, J. - (1.)In 2019, the State of Kerala was rocked by allegations of six murders having taken place over a period of a dozen years and more. Revision petitioner is alleged to be the culprit and the brain behind all those alleged murders. A suspicion that arose in the mind of an immediate relative regarding the conspicuous presence of the revision petitioner in all the deaths that happened in their family, led to the shocking revelation that all those deaths were in fact murders committed by the petitioner. Revision petitioner is thus facing an indictment for six alleged murders. One of the murders related to the death of her own husband in 2011.
(2.)Revision petitioner is alleged to have been directly involved in the murder of her mother-in-law in the year 2002, father-in-law in 2004, her husband in the year 2011, her mother-in-law's brother in the year 2014, and the young daughter and the first wife of her present husband in the year 2014 and 2016 respectively. The present case is in relation to the murder of revision petitioner's husband Sri. Roy Thomas, alleged to have been committed on 30/9/2011.
(3.)After investigation, a final report was filed alleging offences under Sec. 110, 120(b), 465, 467, 468, 471, 302 and sec. 201 r/w sec. 34 of Indian Penal Code, 1860 (for short 'IPC') apart from sec. 2 r/w sec. 6(2) of the Poisons Act, 1919. According to the prosecution, utilizing the cyanide procured through the second and third accused, the first accused had, on 30/9/2011, mixed the poison in a dish served for dinner and with water. Her husband ate the food and drank the water kept on the table and died. Later the first accused destroyed the evidence by cleaning the vessel and the glass. The prosecution also alleges that the first accused along with the fourth accused had forged a Will of her father-in-law and used that forged Will for effecting mutation of the property and thus the accused committed the offences alleged.