(1.) THE appellant is the accused in S. C. No. 2 of 1980, disposed of by the Additional Sessions Judge, Parur. The accused was charge sheeted for an offence under Section 302 of the Indian Penal Code for causing the death of Narayanan Kartha, his maternal grand-father.
(2.) THE case of the prosecution is as follows :-
(3.) THE appellant challenges the above conviction and sentence. It is stated in the Memorandum of Appeal that the appellant was not in a sound state of mind at the time of the commission of the offence and that the Sessions Court should have adverted to that aspect and should have caused him to be medically examined.
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