LOUIS Vs. STATE OF KERALA

JUDGEMENT

(1.) THE sole accused in S.C. 519 2007 on the files of the Sessions Court, Kollam has filed this appeal challenging the judgment of conviction and sentence passed by the trial court under Section 302 IPC.

(2.) THE prosecution allegation is that on 20 -10 -2003 at about 6.45 a.m., the appellant inflicted a stab injury on the left chest of deceased Jayabhadran and thereafter, the appellant pushed the deceased to the barbed fence. The deceased succumbed to the injuries at or about the same time.

(3.) THE learned Magistrate, after complying with the legal formalities, committed the case to the Sessions Court. In the trial, the prosecution examined PW1 to PW12 and marked Exts. P1 to P10 (a), besides identifying MO1 to MO5. Exts. D1 and D2 contradictions in the case diary statement of PW12 were also marked during the cross -examination of PW12.