CHETTI Vs. STATE OF KERALA

JUDGEMENT

(1.) The above appeal is filed by the first accused in Sessions Case No.131 of 2004 on the file of the Additional Sessions Judge, Fast Track Court-I, Palakkad. The above case is charge sheeted by the Sub Inspector of Police, Sholayoor Police Station against the appellant herein and three others alleging offence punishable under Section 302 read with Section 34 IPC (hereinafter parties are mentioned in accordance with their rank before the trial court).

(2.) The prosecution case is that, on 16.10.2002, at 10.30 p.m., the first accused in furtherance of his common intention with the other accused to kill deceased Rajan, beat him with a stick on his neck and head due to the enmity caused towards Rajan in beating his wife Pappa in their presence.

(3.) To substantiate the case, prosecution examined PW1 to PW8. Exts.P1 to P10 are marked on the side of the prosecution. MO1 and MO2 are the material objects marked in this case.