(1.) This appeal has been directed against the judgment and order dated 30.11.2015 in S.C.No.286/2014 of the Additional District and Sessions Judge-I, Kalpetta. Appellant/accused has been convicted under Section 302 of IPC and sentenced to undergo imprisonment for life and to pay fine of Rs.3,00,000/- in default to undergo simple imprisonment for four years.
(2.) Prosecution case in brief is as follows :
(3.) FIR was registered suo motu by PW1 the Sub Inspector of police, Pulpally police station upon surrender of the accused before the police with MO1, blood stained chopper and the ststement given by him.Thereafter, PW14 Circle Inspector of police, Pulpally, took charge of the investigation, arrested the accused and questioned the witnesses. Thereafter PW13 continued the investigation, questioned PW12,and completed the investigation and filed charge-sheet against the appellant/accused.
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