RAJU Vs. STATE OF KERALA

JUDGEMENT

(1.) (i) Have the circumstances relied on by the prosecution been established satisfactorily

(2.) The appellant has been found guilty, convicted and sentenced under S.302 IPC to undergo imprisonment for life. He was found not guilty and acquitted of the charge under S.449 IPC framed against him.

(3.) The prosecution alleged that the appellant had committed the murder of Shaji, the deceased, by inflicting a stab injury on his chest with MO 1 knife at 9.45 pm on 01/05/2004 at the residence of the said Shaji. The prosecution did not allege any specific motive.