PERUMAL PERUMAL ALIAS THANKACHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Perumal Perumal alias Thankachan (41) was convicted by the learned Additional Sessions Judge Mavelikkara for an offence under Section 302 Indian Penal Code for causing the death of Varkey John alias Kunjukutty (42) and was sentenced to death. On appeal and reference the Kerala High Court affirmed the conviction and sentence awarded to the accused. The accused thereupon came up in appeal to this Court by special leave. The leave was, however, restricted to the question of sentence only.

(2.) The prosecution case is that the accused had collected money in his village for the construction of a bund. When the construction of the bund became no longer necessary, the accused returned the money to some of the persons from whom he had collected the same. Kunjukutty deceased had also paid money to the accused in that connection, but despite the demands made by Kunjukutty the accused did not return the money paid by Kunjukutty. As Kunjukutty had been making demands for the return of the money to the accused in public, the accused felt insulted. About a week before the present occurrence, a quarrel took place between the accused and Kunjukutty deceased on a public road. Others then intervened and separated the two.

(3.) On December 5, 1971 at about 11 a.m., it is stated, Kunjukutty deceased was reading a newspaper in his house. Abraham Tampan (PW 2) a neighbour of Kunjukutty was also present with him at that time. Just then, the accused came there and called Kunjukutty. When Kunjukutty came out of the house followed by Abraham Tampan, the accused moved towards the house of Thankamna Abraham (PW 3), at a distance of about 200 meters from the house of Kunjukutty. Kunjukutty followed the accused to that place. The accused then turned towards Kunjukutty and asked him whether he would go away only after receiving the money. The deceased thereupon remarked as to why the accused was insulting him. An altercation then took place between the accused and Kunjukutty. The accused then caught hold of the kailee mundu of Kunjukutty. A scuffle followed between the two. During the course of that scuffle, the accused and Kunjukutty moved towards the bank of a nearby river. The accused then put his foot on the loose end of Kunjukutty mundu as a result of which the mundu dropped on the ground. When Kunjukutty bent forward to pick it up the accused took out a dagger and stabbed Kunjukutty on his back. When Kunjukutty rose the accused stabbed him in the abdomen and in the clavicle as also on both the hands. Kunjukutty fell down and the accused ran away. Kunjukutty was thereafter taken in a canoe to Manner Public Health Centre. The doctor at the health Centre gave first aid to Kunjukutty and directed that he be taken to Mavelikkara Government hospital for better treatment. The doctor in Mavelikkara hospital however, directed that Kunjukutty should be removed to Kottayam Medical college hospital. Kunjukutty died in the last named hospital at 10.15 p.m. the same day,