(1.) This Criminal Appeal is directed against the judgment of the learned 1st Additional District & Sessions Judge, Manjeri in S.C. No.409 of 2013.
(2.) The appellant/accused, Santha Kumari @ Santha, is the sole accused in this case. The offences alleged against the appellant/accused were under Ss. 449, 302, 394 and 201 of the erstwhile Indian Penal Code. The learned Sessions Judge, as per the impugned judgment, convicted and sentenced the accused to imprisonment for life under Sec. 302 of the Indian Penal Code. The prosecution case
(3.) The prosecution case, in a nutshell is that, on 4/3/2013, in between 1 p.m and 2 p.m, the accused, Santhakumari, trespassed into the house of the deceased Kunjilakshmi Amma, with the criminal intention to rob gold ornaments worn by her, inflicted 28 injuries using MO-1, a chopper, murdered Kunjilakshmi Amma and robbed 4.5 sovereigns of gold ornaments. It is alleged that the accused had sold the aforesaid gold ornaments and discharged her debts and other liabilities. It is further alleged that the appellant/accused washed MO-1 chopper and hid it, so as to cause the disappearance of evidence.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN