GOPINATHAN @ CHENGANNUR GOPI, S/O. KUNJIRAMAN, PUTHENPURAYIL HOUSE, BHAYANKARA MUDI KUMARAMPEROOR VADAKKARA MURI CHITTAR - SEETHATHODU VILLAGE Vs. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR HIGH COURT OF KERALA, ERNAKULAM

JUDGEMENT

(1.) Was the Court below justified in placing reliance on the oral evidence of PWs 1, 2 and 4 about the incident proper?

(2.) The appellant, a person aged about 51 years on the date of occurrence has been found guilty convicted and sentence under Section 302 IPC to undergo imprisonment for life and to pay a fine of Rs. 35,000(Rupees Thirty five thousand only). Default sentence has been prescribed. An amount of the 30,000/- is directed to be paid to PW3, the wife of the deceased.

(3.) According to the prosecution the appellant had caused death of the deceased Sasi, a person aged about 41 years at about 9.30 p.m on 24.12.2002 by inflicting one stab injury with M.O1 knife in the pathway near the house of the deceased. Dispute relating to non payment of the price of the beef by the deceased to the appellant was the alleged motive.