HAKKIM Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal under Sec. 374(2) Cr.P.C. by the sole accused in S.C.No.99/2016 on the file of the Court of Session, Thrissur, has been filed challenging the conviction entered and sentence passed against him for the offence punishable under Sec. 302 IPC.

(2.) The prosecution case is that the accused due to his enmity towards his mother Jumaila, as she refused to give him money and his share in the family property, on 06/07/2015 at 14:00 hours with the intention to murder her, beat on her face and head with MO.7 steel glass and MO.8 steel vessel ( ) causing grievous injuries to which she succumbed. The place of occurrence is the bedroom and courtyard on the eastern side of their house bearing no.VI/216, Vadanappally Grama Panchayat.

(3.) Based on Ext.P1 FIS of PW1, crime no.948/2015 of Vadanappally police station, that is, Ext.P1(a) FIR, for the offence punishable under Sec. 302 IPC was registered by PW15, the then Sub Inspector of Police of the aforesaid police station. PW21, the then Circle Inspector of Police, Valappad, the investigating officer, conducted the investigation and submitted the charge sheet before the court.