PRASAD Vs. STATE OF KERALA

JUDGEMENT

(1.) Did the court below err in placing reliance on the testimony of PW4, the only eye witness examined by the prosecution

(2.) The appellant has been found guilty, convicted and sentenced to undergo imprisonment for life under Section 302 I.P.C. No sentence of fine is seen imposed.

(3.) According to the prosecution, the appellant had, on account of enmity consequent to monetary disputes, caused the death of his friend, deceased Saji, on 23.02.2004 at about 5.30 p.m on the public road leading to a toddy shop.