RAVEENDRAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant challenges the conviction and sentence against him in S.C.No.254 of 2009 on the file of the Sessions Court, Pathanamthitta, under Section 302 of the Indian Penal Code. The appellant was sentenced to undergo imprisonment for life and to pay a fine of Rs. 10,000/- and in default of payment of fine to undergo simple imprisonment for one year.

(2.) The prosecution case is that on 19-12-2007, at 2 p.m., the appellant/accused, with an intention and knowledge committed murder of Radhamani, his wife, by inflicting fatal injuries with MO1 chopper and the victim succumbed to the injuries on the way to the hospital and thereby committed the offence under Section 302 of the Indian Penal Code.

(3.) The accused, the deceased, their two daughters and the father of the accused were residing together in the house belonging to the accused at Thannithodu village. The accused is a rubber tapper. He used to tap rubber trees belonging to one George. George is also a neighbour of the accused.