MADHUSOODHANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Appellant is the sole accused in S.C. No.746 of 2010 of 2nd Additional Sessions Judge, Thiruvananthapuram which arises out of Crime No.240 of 2009 of Vattappara Police Station. After trial of the case, learned Sessions Judge found the appellant guilty for offence under Section 302 and sentenced him to undergo imprisonment for life and to pay a fine of Rs.2,00,000/- (Rupees Two Lakhs only), with default sentence of one year.

(2.) Prosecution alleged that the appellant, on 18/06/2009 at 04.00 a.m., inflicted injuries on the victim, his wife, using a chopper and thereby committed offence of murder. Alleged motive for the crime is stated by the prosecution to be the illicit relationship maintained by the victim with one Madhukuttan.

(3.) To prove the prosecution case, PW1 to PW21 were examined as witnesses, Exts.P1 to P36 were marked and material objects MO1 to MO20 were identified. During 313 examination, the appellant denied the incriminating evidence and pleaded that he is innocent.