LALU Vs. STATE OF KERALA

JUDGEMENT

(1.) The sole accused challenges his conviction for murder and house trespass to commit offense punishable with death. As per judgment dated 14.10.2010 in S.C.No.480 of 2004 on the file of the Additional District and Sessions Judge (Ad hoc-III), North Paravur, he has been sentenced to undergo rigorous imprisonment for life and to pay fine under S. 302 of the IPC with default sentence and also to undergo rigorous imprisonment for 10 years and fine with default sentence under S. 449 of the IPC .

(2.) Succinctly stated, the case of the prosecution is this:-

(3.) The learned Magistrate initiated committal proceedings as C.P.No.20 of 2013 and after complying with the necessary formalities the case was committed to the Court of Sessions, Ernakulam, wherein the case was numbered as S.C.No.480 of 2004 and thereafter, the case was transferred to the Additional Sessions Court, North Paravur.