(1.) In this appeal preferred from the Central Prison, Viyyur, the appellant (Hassan alias Hussain) who was the accused in Sessions Case No. 460/2001 on the file of the Addl. Sessions Court (Ad hoc), East Track Court No. 1, Manjeri, challenges the conviction entered and the sentence passed against him under Section 302, I.P.C.
(2.) The Case of the prosecution can be summarised as follows :--
(3.) PW-2 (Rashid, who is the nephew of the deceased), his elder brother Nasar (CW-7) and others intervened in the occurrence and forcibly separated the accused from his murderous spree. The deceased was rushed to the Government Hospital, Tirur in a Challenger jeep driven by PW-8. (Subramanian). On reaching the hospital, the doctor after examining the deceased, pronounced him dead.