RAMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the sole accused in S.C. No. 76/2008 on the files of the III Additional Sessions Judge (Ad hoc - I), Thodupuzha. He stands convicted under section 302 of the Indian Penal Code and has been sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs. 15,000/- and in default to payment of fine to undergo rigorous imprisonment for one year under section 302 of the IPC.

(2.) The skeletal facts necessary for unraveling the prosecution case are as follows:

(3.) The learned Judicial First Class Magistrate, Idukki initiated committal proceedings as C.P. No. 2/2008 and committed the case to the Court of Sessions, Thodupuzha. The learned Sessions Judge after hearing the prosecution and the accused framed a charge under S. 302 of the IPC. When the charge was read over and explained to the accused, he abjured the guilt.