VIJAYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE appellant is the accused in S.C. No. 322/2007 on the file of the Sessions Court, Ernakulam, who in this Appeal challenges the judgment of conviction and sentence passed by the trial Court under Sections 447 and 302 IPC.

(2.) THE prosecution allegation is that on 17 -01 -2006 at about 8 p.m., the appellant stabbed deceased Jayesh, who is the brother -in -law of the appellant, on his chest with MO1 knife at the courtyard of the house of the deceased. The accused sustained serious injuries and he succumbed to the injuries at about 10 p.m. on the same day while undergoing treatment in the hospital.

(3.) THE learned Magistrate, after complying with the legal formalities, committed the case to the Sessions Court.