(1.) Appellant is the accused in S.C.No.161/2013 of Additional Sessions Judge, Irinjalakuda. By the impugned judgment he has been convicted and sentenced by the court below under Secs 302, 307 and 201 IPC.
(2.) The prosecution case in short is as follows :
(3.) On the side of prosecution, PWs 1 to 19 were examined and Exts.P1 to P19 were marked. MO1 to MO10 were identified and marked. After the closure of the prosecution evidence accused was questioned under Sec.313(1)(b) Cr.P.C. He denied all the incriminating facts and circumstances put to him and also filed an additional statement making a total denial of the prosecution case. Exts.D1 to D6 are contradictory statements marked during the cross-examination of prosecution witnesses. Apart from that, no defence evidence was adduced. Thereafter on hearing both sides, the court below convicted and sentenced the appellant to undergo rigorous imprisonment for life and to pay fine of Rs.75,000/- in default to undergo rigorous imprisonment for six months under Sec.302 IPC; imprisonment for life and to pay fine of Rs.60,000/- in default to undergo rigorous imprisonment for five months under Sec.307 IPC and also found guilty under Sec.201 IPC, no separate sentence was awarded.
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