SAJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) The appeal is filed by the accused in SC No. 57/2011 of the Sessions Court, Ernakulam, challenging judgment dated 6/8/2015, by which he was convicted for offence under Section 302 and sentenced to undergo imprisonment for life and to pay a fine of Rs.10,000/- for the offence under Section 302 of IPC and 6 months imprisonment for offence under Section 309 of IPC.

(2.) Prosecution alleged that the accused murdered his mother Mary, wife Shimmi and daughter Greeshma, by inflicting injuries with a knife and attempted to commit suicide. The incident happened on 20/10/2008 at 12 noon in the house of accused, where he was living with his mother, wife and daughter.

(3.) To prove the case, prosecution relied upon the oral testimony of PW1 to PW28, marked Exts.P1 to P25 and identified MO1 to MO8.