MANIYAN Vs. CIRCLE INSPECTOR OF POLICE, ETTUMANOOR ETTUMANOOR

JUDGEMENT

(1.) The appellant is the accused in Sessions Case No.216 of 2004 on the file of the Additional Sessions Court, Kottayam.

(2.) The above case is charge sheeted by the Circle Inspector of Police, Ettumanoor Police Station against the accused alleging offence punishable under Section 302 IPC.

(3.) The prosecution case is that, on 25.7.2002 at about 6.30 p.m., the accused cut on the hand and on the left side of chest of Manikuttan with a scythe from the courtyard of house No.513 in Ward No.XI of Ettumanoor Panchayat. Manikuttan sustained serious injuries and while he was removing to the Medical College Hospital, Kottayam, he succumbed to the injuries.