RAMACHANDRAN, S/O KUTTAN, THEKKEKALAYIL VEEDU, KIDANGANNOOR, KIDANGANNOOR VILLAGE Vs. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM

JUDGEMENT

(1.) i). Have the laudable principles which impose the duty on the court to ensure that a fair trial is conducted against the accused been offended in the trial against the appellant ?

(2.) The appellant has been found guilty, convicted and sentenced under Sections 449 and 302 IPC. He faces the sentence of imprisonment for life under Section 302 IPC - no sentence of fine having been imposed. He further faces the sentence of rigorous imprisonment for a period of three years under Section 449 IPC.

(3.) The crux or the gravamen of the charge against the appellant is that he, on account of certain events that took place on the previous day, had caused the death of his brother-in-law Rajesh, a young man aged about 24 years at the house of the said Rajesh at 6.30 A.M. on the next morning ie, 24.04.2000 by hitting him with MO1- Koonthali(said to be an agricultural implement).