SASIKUMAR NAIK Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in S.C.No.259/2017 on the file of the Additional Sessions Court-IV, Kottayam. As per the judgment impugned in this case he stands convicted for the offence punishable under Section 302 IPC and is sentenced to undergo imprisonment for life and a fine of Rs.50,000/- with a default sentence of simple imprisonment for six months. The appellant is in judicial custody since 15.08.2016.

(2.) The prosecution case is as follows: On 14.08.2016 at 8.15 a.m., the appellant, due to enmity stabbed the deceased to death; both natives of Odisha. Both were employees of PW1/CW1 and were residing together in a rented room. Based on the information submitted by PW1, Crime No 1230/2016 was registered by Ettumanoor Police, and the Circle Inspector of Police, Ettumanoor conducted the investigation and filed charge sheet. In the trial, the prosecution examined 23 witnesses, marked 33 exhibits and 23 MOs were identified. Based on the materials revealed in the trial, the Sessions Court found the appellant guilty and imposed a sentence as mentioned above. This appeal is submitted by the appellant challenging the said conviction and sentence.

(3.) Heard Sri.M.P.Madhavankutty, learned counsel for the appellant and Sri. Sreejith V.S., learned Public Prosecutor for the State.