RAJMOHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Aggrieved by the conviction and sentence, imposed by the Additional Sessions Judge - II (Special Court), Kottayam in Sessions Case No.337 of 2013, the sole accused therein has come up in appeal.

(2.) Heard Ms.M.J.Sajitha, the State Brief, appointed on behalf of the appellant and Sri.S.U.Nazer, the learned Senior Public Prosecutor for the State.

(3.) Prosecution case in brief, revealed from Ext.P1 First Information Statement (F.I.S), is that the appellant was a habitual drunkard. He was addicted to narcotic substances also. In an inebriated mood, he used to abuse neighbours. On 18-05-2013, after 9 O' Clock in the night, the appellant started abusing neighbours in his usual style and at that time, deceased Subhash @ Raghu, who was a neighbour of the appellant, went to the appellant's courtyard and questioned his action. At about 9.45 p.m on that day, accused picked up a hand-axe (hatchet), which was used by him as an implement for his profession as a wood cutter, and inflicted multiple cut injuries on the deceased causing his instantaneous death.