E. P. PAUL Vs. STATE OF KERALA

JUDGEMENT

(1.) Appellant is the sole accused in S.C.No.396/2009 on the files of Additional Sessions Judge-III, Pathanamthitta. By the impugned judgment, the learned Addl. Sessions Judge convicted the appellant/accused under Section 302 IPC and sen.1,00,000/- (Rupees one lakh only) in default to undergo rigorous imprisonment for six months.

(2.) Prosecution case can be summarized as follows:-

(3.) Immediately after the incident he was taken in the autorickshaw of PW7 to Kuttoor taxi stand, thereafter to Pushpagiri Hospital. PW2 who was the Casualty Medical Officer at Pushpagiri Medical College, Thiruvalla examined him and issued Ext.P2 wound certificate. Thereafter, PW4 lodged the FIS which is marked as Ext.P4. PW10, the Assistant Professor of Forensic Medicine, Medical College Hospital, Kottayam conducted postmortem on the body of the deceased boy. PW11 took charge of the investigation on 08.08.2005 and arrested the accused on 25.08.2005. PW12 who is the successor of PW11, Circle Inspector, Thiruvalla continued the investigation from 22.09.2005 onwards and verified the records and filed the charge.