VILLY K.ANTONY Vs. STATE OF KERALA

JUDGEMENT

(1.) Appellant is the sole accused in Sessions Case No.613 of 2014 before the Court of Additional Sessions Judge - II, North Paravur. He was tried, convicted and sentenced for an offence under Section 302 of the Indian Penal Code, 1860 ( in short ' I.P.C ').

(2.) Prosecution case, as revealed from the charge framed by the trial court, is that on 16-03-2013, at about 6.00 pm, the accused entered the hall of their residential building with an intention to commit murder of his own father Antony and attacked him with a walking stick used by the deceased. In the attack, the victim suffered fatal blows on head, face and chest resulting in deep injuries to brain and internal organs in the chest. The accused is alleged to be guilty of an offence of murder defined under Section 300 I.P.C.

(3.) In order to substantiate the prosecution case, 19 witnesses were examined and 19 documents were exhibited. DW1 was examined on the defence side.