SREEKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The above appeal is filed by the accused in S.C.No.232/2003 on the file of the Additional District and Sessions Judge (Adhoc-I), Kottayam. The Circle Inspector of Police, Kanjirappally Police Station chargesheeted the accused alleging the offence punishable under Sections 324 , 326 and 307 IPC.

(2.) The prosecution case is that the accused Sreekumar had previous enmity towards CW2 Chandrababu. On 1.1.2003 at about 1 AM, the accused with the intention of murdering charge witness No.2, stabbed him with a dangerous knife over his lower lateral chest wall and on the outer aspect of his left mid forearm. Hence it is alleged that, the accused committed the offences alleged.

(3.) To substantiate the case the prosecution examined PW1 to PW12. Exts.P1 to P12 are marked on the side of the prosecution. Exts.D1 to D4 are the defence exhibits. Ext.C1 is the court exhibit. MO1 and MO2 are the material objects.