THANKACHAN S/O. NARAYANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) DID the court below err in accepting the version of PW2 about the alleged subsequent incident that took place at Velayilppadi?

(2.) THE appellant -Thankachan has been found guilty, convicted and sentenced under Section 302 I.P.C to undergo imprisonment for life and to pay a fine of Rs. 5,000/ -. In default he has been sentenced to undergo R.I for a further period of 2 months.

(3.) THE learned Magistrate committed the case to the Court of Session. Before the Court of Session, the appellant denied the charge levelled against him and thereupon the prosecution examined PWs 1 to 17 and proved Exts.P1 to P18. M.O1 was also marked.