THANKACHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant was convicted by the Additional Sessions Judge (Adhoc)-I, Kottayam for offence punishable under Section 302 I.P.C. and was sentenced to undergo imprisonment for life and also to pay fine of Rs. 1000/- and in default to undergo rigorous imprisonment for one year. This appeal is directed against the said conviction and sentence. Brief facts necessary for the case are stated thus:

(2.) P.Ws. 1 to P.Ws. 17 were examined and Exts. P1 to P 11 were marked. Material Objects, M.O. 1, M.O. 1(a) and M.O. 2 series were also identified.

(3.) When the accused was examined under Section 313 Cr. P.C., he contended that he was falsely implicated in this case. He further stated that he was mentally ill at the relevant time. Dr. Subhash, a doctor attached to the Mental Health Centre, Trivandrum was examined as D.W. 1. Exts. D1 certificate and X2 series, treatment records were proved through him. Ext. XI is the record showing the treatment given to the deceased.