KOCHU PILLAI NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) Accused in Sessions Case No. 107 of 1988 is the appellant. Learned II Additional Sessions Judge, Quilon found him guilty of the offence punishable under S.302 I.P.C. convicting him thereunder and sentenced him to undergo imprisonment for life. Accused challenges the conviction and sentence.

(2.) Prosecution case in brief is as follows:

(3.) The injured was taken to the Government Hospital, Sasthancotta by P.W.1 and others. On the way he succumbed to the injury. On reaching the hospital, he was pronounced dead. Thereafter, PW-1 went to the Soornad Police Station and gave Ext. P1 F.I. Statement at 9 p.m. on the same day before PW-9, the Sub Inspector of Police. On the basis of Ext. P1 he registered Ext. P5 KLR. He conducted the investigation as authorised by the Deputy Superintendent of Police, Karunagappally.