JOSE Vs. THE STATE OF KERALA

JUDGEMENT

(1.) The sole accused in S.C.No.69 of 2010 on the file of the Additional Sessions Judge-( Ad hoc ) -I , Manjeri, is the appellant. He stands convicted under Section 302 of the IPC and has been sentenced to undergo rigorous imprisonment for life and also to pay a fine of Rs 10,000/- in default to undergo rigorous imprisonment for 1 year.

(2.) The skeletal facts are as follows :-

(3.) The learnedMagistrateinitiated committal proceedings as CP No. 33/2009 and after complying with the formalities committed the case to the Court of Sessions, Manjeri. The Sessions Court later made over the case to the Additional Sessions Judge (Ad hoc)-I Manjeri, for trial and disposal. On production of the accused, it was noticed that he was not defended by any counsel of his choice. A counsel was appointed by the learned Sessions Judge with the assistance of the District Legal Service Authority.