GOPI Vs. STATE OF KERALA

JUDGEMENT

(1.) Conviction for murder and the imprisonment for life awarded as sentence for having murdered his father Krishnan Nair are challenged by the sole accused in this criminal appeal.

(2.) Murder was inside the residential house at 10.30 p.m. on 15-4-1986. As usual Krishnan Nair came drunk and picked up quarrels with his wife PW 2. She was threatened with assault and scared away from the house. In that process, Krishnan Nair hit against a door and fell flat on the floor. Appellant picked up MO 1 wooden pestle and beat the deceased on his head and body. He died there itself as a result of the injuries. PW 1, an independent neighbour, gave Ext. P1 first information statement the next morning.

(3.) Defence of the appellant is total denial of his involvement in the crime.