SATHYAVELU @ SATHI Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal is directed against the judgment of the Additional Sessions Court-V, Ernakulam dtd. 8/12/2017 in S.C.No.393 of 2015, as per which, the appellant - the sole accused - was found guilty of the offence under Sec. 302 of the Penal Code. He was sentenced to imprisonment for life and a fine of Rs.1,00,000.00, with a default clause for simple imprisonment for one more year. The accused was however acquitted of the offence under Sec. 341 of the Penal Code.

(2.) The prosecution case is as follows:

(3.) The evidence consists of the oral testimonies of PW1 to PW15, supported by Exts.P1 to P21 on the part of the prosecution. MO1 to MO10 were marked. No evidence, oral or documentary, whatsoever was adduced on the defense side. The learned Sessions Judge relied upon the evidence tendered by PW2, PW10 and PW15 to find the accused guilty of the offence under sec. 302 of the Penal Code.