RAMACHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal has been preferred by the accused in S.C.No. 1870/2004 on the files of the Additional Sessions Court Fast Track-II, Thiruvananthapuram against the judgment dtd. 6/12/2007 convicting him under S. 307 of IPC.

(2.) The accused, an Indian Airlines retired employee, now aged 77 years, faced trial for the offence punishable under S. 307 of IPC.

(3.) The prosecution case, in short, is that on 17/1/2003 at 4 pm, at the compound of the house of PW1, the accused inflicted stab injury on the deceased CW2 with MO2 knife on his lower abdomen, causing penetrating wound protruding intestine, with omentum and when CW2 resisted the attack by raising both hands, the accused caused stab injuries on various parts of his body, such as, the right armpit, inner side of right hand, left shoulder, left side of nose and left side of the neck.