SATHEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Appeal has been filed by the accused in S.C.No.969/2010 of the Additional District and Sessions Court, Thiruvananthapuram (arising out of Crime No.303 of 2008 of Palode Police Station) against his conviction and sentence for the offences punishable under Ss. 323, 324 and 302 of the Indian Penal Code [hereinafter referred to as the 'IPC'].

(2.) The prosecution case is that the victim, now deceased, had an argument with the appellant over not joining him at a percussion performance in connection with the Srikrishnajayanthi celebrations, that took place a few days before the incident. This led to the appellant harbouring a grudge against the victim. On August 30, 2008, at around 5:30 p.m., while the victim, his cousin PW1 Surendran, and the victim's sister PW2 Rejitha were having a conversation on the public road in front of the victim's house, the appellant approached them with a knife in hand. He kicked the victim and caused him to fall to the ground, and stated that he had been looking for him for some time to seek revenge. After the victim fell face down, the appellant stabbed him in the back, causing a deep wound. The appellant then attempted to stab the victim in the neck, but the victim blocked the attack with both hands, resulting in injuries to the little finger on his left hand and the index finger on his right hand. When PW1 attempted to save the victim, the appellant stabbed PW1 in the back, causing injuries. The victim did not survive his injuries. The prosecution case, therefore, was that the appellant stabbed the victim with the intention of causing his death, thereby committing the offences under Ss. 323, 324, and 302 of the Indian Penal Code.

(3.) PW12, the CI of Palode Police Station registered Crime No.303 of 2008 and the investigation was conducted by PW13 S. Madhusoodanan. After the appearance of the appellant, the learned public prosecutor opened the case under Sec. 226 of the Code of Criminal Procedure [hereinafter referred to as the "Cr.P.C."] and after hearing both the sides under Sec. 227, charges were framed against the appellant. The appellant pleaded not guilty when the charges were read over and explained to him. Thereafter, the prosecution examined PW1 to PW14 and marked Exts.P1 to P14.