DILEEP KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This jail appeal under Sec. 383 Cr.P.C has been filed by the accused in S.C.No.527/2015 on the file of the Court of Session, Thiruvananthapuram, challenging the conviction entered and sentence passed against him for the offences punishable under Ss. 302, 307, 394, 397 and 449 IPC.

(2.) The prosecution case as stated in the charge sheet is that - PW2, Mohankumar, had returned from Gulf and settled at Pullayil, Kilimanoor. His wife Shylaja was a retired Deputy Tahsildar. They were residing in the house by the name 'M.S. Palace', bearing No.II/287, Pulimath Grama Panchayat. PW2 was conducting a money lending business at his residence in the name and style 'M.S. Finance'. They had no issues.

(3.) Based on Ext.P1 FIS of PW1, Crime no.1339/2014, Kilimanoor Police Station, that is, Ext.P19 FIR was registered by PW30, the then Sub Inspector, alleging the commission of the offences under the above-mentioned Ss. . PWs.36 and 37 are the investigating officers. PW37, the then C.I., Kilimanoor, had completed the investigation and submitted the charge sheet before the court.