JAYARAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) THE accused in S.C. No.73/2005 of the Additional Sessions Court(Adhoc -I), Thiruvananthapuram, who stands convicted under Section 302 IPC and sentenced to undergo imprisonment for life and to pay a fine of 25,000/ -, in default, to undergo simple imprisonment for two more years, has come up in appeal.

(2.) THE prosecution case is that on 15.1.2004 at 7.30 p.m., the accused inflicted a cut injury with MO1 chopper on the back of left knee of deceased Ratheesh, aged 22, who is none other than the son of the elder brother of the accused. The said injury was so severe that it resulted in the death of the deceased prior to his reaching the Medical College Hospital, Thiruvananthapuram. The Doctor, who examined him at 9.30 p.m. on 15.1.2004, declared his death.

(3.) PW 11 reached the Medical College Hospital at 11.30 a.m. on 16.1.2004, conducted inquest of the body and prepared Ext.P8 inquest report. On the same day, he reached the scene of occurrence by 4.30 p.m. and prepared Ext.P9 scene mahazar. The body was sent for postmortem examination.