KURIAKOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal has been filed against the conviction and sentence passed by the First Additional Sessions Judge, Thodupuzha in S.C.No.97/2015.

(2.) Prosecution case in short is as follows: On 09.04.2012 at about 7.45 p.m at Kootar junction in Karunapuram village accused out of previous enmity with an intention and preparation of causing the death of the deceased Manoharan repeatedly stabbed at his neck, chest,left and right shoulders, with a knife by sitting on his belly resulting in his instantaneous death and thereby committed his murder.

(3.) Immediately after the incident, PW1 reached the spot on information received from PW3 Madhu and also the extra judicial confession made by the accused and thereafter he lodged the FIS at Cumbummettu police station. PW14 who was the Sub Inspector of Police of Cumbummettu police station registered the FIR after recording the FIS lodged by PW1. Thereafter, PW16 the C.I. Nedumkandam conducted the investigation, arrested the accused questioned the witnesses and collected the documents and finally filed the final report against the accused.