ABDUL HAKKIM Vs. STATE OF KERALA

JUDGEMENT

(1.) The sole accused in S.C. No.823/2015, on the file of the Additional District & Sessions Court, Muvattupuzha, has preferred this appeal challenging the judgment of conviction and the order of sentence passed against him for the offence punishable under Sec. 302 of the Indian Penal Code.

(2.) The facts of the case in brief are as follows:

(3.) On completion of the investigation, the final report was submitted before the Judicial First Class Magistrate Court-I, Perumbavur. Being satisfied that the case was one triable exclusively by the Court of Session, the learned Magistrate after complying with all the necessary formalities committed the case to the Sessions Court, Ernakulam under Sec. 209 of the Criminal Procedure Code. After taking cognizance, the learned Sessions Judge made over the case for trial and disposal to Additional Sessions Court-I, Muvattupuzha.