JOY Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard Smt.Vijayakumari.R., the learned counsel appointed as State Brief in this case and Sri.Alex M.Thombra, the learned senior public prosecutor.

(2.) This appeal against conviction and sentence is preferred by the accused in Sessions Case No.576/2013 before the Court of Additional Sessions Judge, Muvattupuzha from jail and it relates to to an allegation of patricide.

(3.) Prosecution case in short is that deceased Abraham @ Avarachan, who is the father of the appellant, used to demand share of income which the accused enjoyed from family property. There were disputes between the father and son on this score. On 22.4.2013 at about 11.45 am, the appellant stabbed the deceased on the neck with MO6 knife from inside the western bedroom of the dwelling house of the appellant which resulted in the death of Abraham @ Avarachan.