JOY Vs. STATE OF KERALA

JUDGEMENT

(1.) i) Did the court below err in accepting and acting upon the oral evidence of the eye witness PW10 ?

(2.) THESE questions are raised in this appeal by the learned counsel for the appellant Advocate Sri.T.P.Sajeev before us.

(3.) THE prosecution alleged that on 23.03.2003 at about 4 P.M. in front of the shop of PW3 the appellant, a young man aged 31 yeas inflicted multiple injuries on his father aged 54 years with MO4 knife. This was allegedly done by him on account of disputes regarding taking away of a television set by his father from his house to the house of his sister PW7. The deceased succumbed to the injuries when he was being removed to the hospital.