BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) This case arises from a gruesome act of filicide. Not one, but two acts, in which two minor girls, who were being taken back home from school, with all the trust and love they usually expect, ended up in the murky waters of a well, at the hands of their own father, the appellant herein.

(2.) The appellant was tried by the Additional Sessions Judge (Ad Hoc -I), Ernakulam, for having committed offence u/s 302 and 309 of the IPC, in S.C. No.94 of 2007. He was found guilty on both counts and was convicted and sentenced inter alia to undergo imprisonment for life.

(3.) The prosecution case, which hinged on circumstances, unfurled in the following manner:-