SAINUDEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) Appellant Sainudeen was convicted and sentenced to undergo imprisonment for life for having murdered his fourteen years old daughter Noorjahan. In this criminal appeal filed from jail, he is challenging the conviction and sentence. He engaged his own Lawyer. We heard both sides.

(2.) Noorjahan was the only child of the appellant and his wife deceased Nadeera Beevi. She was studying in the Nineth Standard. These three were the only inmates of Parayil Puramboke house at Pattithanam in Ettumanoor Village. Prosecution case is that on 26-3-1986 at about 9 a.m. inside their residential building, the appellant committed murder of Noorjahan by smothering her with a pillow in an attempt to have sexual affair with her. That was at a time when the mother was absent as she went out for work.

(3.) The plea of the appellant is that he was nowhere in or around the house when his daughter met with tragic end.