LAWS(KER)-2006-8-86

STATE OF KERALA Vs. ABOOBACKER

Decided On August 24, 2006
STATE OF KERALA Appellant
V/S
ABOOBACKER Respondents

JUDGEMENT

(1.) The above death sentence reference has been registered upon submission of proceedings by the Sessions Judge, Manjeri, under Sec.366 Cr.P.C. for confirmation of the death sentence awarded to Poothala Aboobaker @ Babu for his conviction under sec.302 IPC along with other offences by the Addl. Sessions Court (Fast Track Court No.I Ad hoc), Manjeri in S.C.No.113/2005. The above criminal appeal has been filed by the said accused challenging the conviction entered and the sentence passed against him by the aforesaid court for offences punishable under secs.376 377, 302 and 201 IPC.

(2.) With the consent of both sides the death sentence reference was heard alone with the above criminal appeal.

(3.) The case of the prosecution can be summarized as follows:-