GOPALAKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) (i) Did the Court below err in placing reliance on the oral evidence of PWs 1 and 3

(2.) The prosecution alleged that on 09/05/2001 at 9.15 pm the accused had inflicted fatal injuries on his father - in - law who succumbed to such injuries after he was removed to the hospital. An inconsequential and silly dispute between the father - in - law and the son - in - law had allegedly led to the occurrence. There was a further allegation that the appellant had caused simple hurt with the dangerous weapon to his mother - in - law / PW 1 also; but on that aspect the accused was found not guilty and acquitted.

(3.) The crime was registered on the basis of Ext. P2 First Information Statement lodged by PW 2, the brother - in - law of the appellant who had not witnessed the occurrence. Ext. P9 FIR was registered on the basis of Ext. P2 First Information Statement. Investigation was completed and final report was filed by PW 14, Investigating Officer.