BIJU MOLLA Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.101 of 2019 on the files of the Additional Sessions Court-II, North Paravur. He stands convicted and sentenced for offences punishable under Ss. 449, 392, 397, 307 and 302 of the Indian Penal Code (IPC).

(2.) The appellant hails from the State of West Bengal. He was employed as a cleaning staff under one Hasbul Ali Mulla in a factory at Kizhakkambalam. The crime that forms the subject matter of the case was registered on 30/7/2018 at Thadiyittaparambu Police Station. As per the final report filed in the case, at about 9.45 a.m. on 30/7/2018, the appellant, with the intention of committing robbery, trespassed into the house of one Thambi and attempted to snatch the gold chain worn by the mother of Thambi. When Nimisha, the daughter of Thambi, tried to prevent the appellant from doing so, he grabbed the kitchen knife that Nimisha was carrying then and killed her by slitting her throat. He then forcibly snatched the gold chain worn by Mariyamma, the mother of Thambi. At that point, Elias, the elder brother of Thambi, tried to intervene. The appellant then attempted to kill him also by trying to slit his throat with the knife. When Elias knocked the knife out of the hand of the appellant and attempted to overpower him, the appellant repeatedly stabbed him aiming at his chest with another knife which he found in the kitchen slab of the house. As Elias warded off the blows, the stabs landed on his left hand. The appellant thereafter fled from the scene with a piece of the gold chain snatched by him.

(3.) Pursuant to the final report, when the appellant was committed to trial, the Court of Session framed charges against him under Ss. 449, 392, 397, 307 and 302 IPC. The appellant denied the charges. The prosecution thereupon adduced evidence to establish the guilt of the accused. The evidence comprises of the oral testimony of 40 witnesses and 68 documents. A large number of material objects were also produced during the trial. When the incriminating evidence were put to the appellant in terms of the provisions contained in Sec. 313 of the Code of Criminal Procedure (the Code), he denied the same and maintained that he is innocent. Thereupon, on a consideration of the evidence, the Court of Session found the appellant guilty of the offences, convicted him and sentenced, among others, to undergo imprisonment for life. The appellant is aggrieved by his conviction and sentence.