MUHAMMED YOUSAF Vs. STATE OF KERALA

JUDGEMENT

(1.) One Mr.Vinod Kumar, a business man aged 53 years, was brutally hacked to death and his wife Mrs. Jaseentha George @ Jyothi, aged 55 years, was seriously injured by a midnight blitz at their rented house at Valancherry, Thrissur. The shocking incident came to light on the next day morning (09/10/2015) at 9.00 a.m when their immediate neighbour and house owner Mrs. Leelavathy (PW4) found Mrs. Jaseentha @ Jyothi with injuries lying in a pool of blood at the hall of the house. Frightened, she ran out of the house and informed the incident to PW8, an employee of the deceased, who came there to clear the bushes. He immediately went to his workplace and informed the incident to PW1 and PW5, the other employees of the deceased. All of them rushed to the scene house. They saw Mrs.Jaseentha @ Jyothi with bleeding injuries in the hall and her husband lying dead in the bed room. They immediately took her to nearby Nadakkavil Hospital, Valancherry from where she was referred to KIMS Alshifa Super Speciality Hospital, Perinthalmanna for expert management. At 9.30 a.m., PW1 went to Valancherry Police Station and gave Ext. P1 FI statement to PW50, the Senior Civil Police Officer. He registered Ext. P53 FIR against unknown persons for offences under Ss. 302 and 307 of IPC on the premises that Mr. Vinod Kumar was murdered and his wife was attempted to be murdered by someone. PW52, the CI of Police Valancherry, took up the investigation at 10.00 a.m. on the same day. On questioning the witnesses (especially PWs10 and 11) and verifying the call details of Mrs.Jaseentha @ Jyothi, the investigation agency formed an opinion that Mr.Vinod Kumar was hacked to death by none other than his own wife Mrs. Jaseentha @ Jyothi with the help and connivance of his aide Mr. Muhammed Yousaf @ Sajid (accused No. 2) and the injury found on her body was a self inflicted one in order to erase the evidence.

(2.) A synoptical resume of the prosecution version which hinged on circumstances, is this: The accused No. 1 was a native of Pandikkad, Malappuram. She was a Christian by birth. She was adopted by an Italian couple and taken to Italy. She was brought up at Italy and was working there as a nurse. She was having Italian citizenship. The deceased was also at Italy. They met at Italy, fell in love and married. The deceased was a Hindu by birth. After the marriage, the accused No. 1 converted as a Hindu and adopted the name Jyothi. A child (PW12) was born in their wedlock at Italy. He was also an Italian citizen. Later, the deceased and the accused No. 1 came back to India. They were residing at an apartment owned by them at Ernakulam. In the year 2010, the deceased started a gas agency under the name and style Rahul Gas Agency at Alinchode, Valancherry. The deceased took a house owned by the son of PW4 on rent at Valancherry where the incident was taken place. Since then, the deceased and the accused No. 1 used to reside both at Valancherry and at Ernakulam. While they were living together, the deceased developed intimacy with another lady namely Mrs. Raji (PW6) and married her discreetly on 9/2/2012. A child was also born in the said wedlock. The accused No. 1 was not at all aware of any such developments. She came to know of it in December 2013. Thereafter she became inimical towards the deceased and their relationship strained. Since then, the accused No. 1 was residing at her apartment at Ernakulam and the deceased was residing with his second wife at an apartment at Guruvayoor and also occasionally at the house at Valancherry.

(3.) The accused No. 1 was stated to be a rich woman. After marriage, she purchased several items of properties and transferred certain items of her properties in the name of the deceased. Attempt was made by the deceased to transfer properties in the name of his second wife. Later, when the accused No. 1 came to know about the relationship between the deceased and PW6 as well as the attempt made by the deceased to transfer his properties in the name of PW6, things came to such a pass that she decided to do away with him. Accordingly, she entered into a conspiracy with the accused No. 2, who was her erstwhile tenant and family friend, offering him a flat at Ernakulam and Rs.5,00,000.00. Such a conspiracy took place on 19/9/2015 at the house at Valancherry and on 6/10/2015 at the apartment of the accused No. 1 at Ernakulam.