SHERIN V. JOHN Vs. STATE OF KERALA

JUDGEMENT

(1.) The sole accused in crime No.1123 of 2016 of Chengannur Police Station for offences punishable 302, 201 IPC and S.3 r/w 25(1B)(a), S.5 r/w S.27(1) of the Arms Act is the applicant in this bail application.

(2.) The accused is the son of deceased Joy John and CW1. It is stated that the accused along with the father and other members had lived abroad for a long period. According to the prosecution, the relationship of the petitioner with his father was strained. After returning to India, father had disassociated the accused from the family affairs and transactions. He was kept away from the affairs of the estate held by the father. Father had also imposed financial restrictions on the accused. On the other hand, accused maintained a suspicion that father had an illicit relationship with CW2. Due to this enmity, accused planned to commit murder of his father. Accordingly, he broke open the almirah in the house, stole the revolver owned by the father, concealed it and accompanied father to Trivandrum on 25.05.2016, to get their car serviced. The vehicle was driven by the accused. While returning, somewhere in the Highway, father and son picked up a quarrel, the vehicle was parked on the road side and the accused allegedly shot on the head of the father thrice. He succumbed to the injuries immediately,. The body was wrapped with towel, kept lying on the seat and the body was taken to the native place and parked the vehicle in the cellar of a four storied building owned by the deceased. Thereafter, petitioner allegedly attempted to conceal the evidence and to destroy the body. He poured petrol on the body and tried to burn it. Since it was not successful, he dismembered the body, wrapped in plastic papers, took the vehicle from the cellar and on the way, threw the body parts at different places.

(3.) On getting information, crime was registered and in the course of the investigation, accused was arrested on 30.05.2016. After completion of investigation, final report was laid. The matter is now pending S.C.No.757 of 2016 of the Additional Sessions Judge-I, Mavelikkara.