REJI THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal under Sec. 374(2) Cr.P.C. by the accused in S.C.No.1822015 on the file of the Court of Session, Pathanamthitta, has been filed challenging the conviction entered and sentence passed against him for the offence punishable under Sec. 302 IPC.

(2.) The prosecution case as stated in the charge sheet is as follows - the accused due to some enmity towards his 8 year old son and with the intention of murdering him, on 19112014 at 0330 p.m, hacked the child to death with MO.6 chopper and MO.5 coconut scraper grater. The scene of occurrence is stated to be the residence of the accused and family, bearing no.IV60, Thottappuzhassery panchayath. Hence the accused is alleged to have committed the offence punishable under the above mentioned Sec. .

(3.) Based on Ext.P1 FIS of PW1, Crime no.10912014 of Koipuram police station alleging commission of the offence punishable under Sec. 302 IPC, that is, Ext.P8 FIR, was registered by PW16, the then Sub Inspector of the aforesaid station. PW17, the then Circle Inspector, Kozhencherry is the officer who conducted the investigation and submitted the charge sheet before the court.