PALAKKA SHAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal is at the instance of the sole accused in SC No.279 of 2003 on the file of Additional Sessions Judge (Ad hoc-III), Thalassery, challenging the conviction and sentence in the impugned judgment dtd. 19/10/2007.

(2.) The accused by name Palakka Shaji was charge sheeted by Circle Inspector of Police, Mattannur in Crime No.109 of 2000 of Mattannur Police Station under Ss. 341, 324 and 307 of IPC.

(3.) The prosecution case is that, on 26/4/2000 at 00.15 hours midnight, the accused wrongfully restrained PW1 Sri.Rajan by holding his collar and with an intention to kill, he stabbed him with a dagger on the left side of his abdomen, left side of chest and also on the left side of his neck causing severe injuries, which was sufficient in the ordinary course of nature, to cause his death.