ABDUL MAJEED Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) This appeal is by the legal heir of the victim against acquittal of accused for the offence under Sec. 302 of Indian Penal Code.

(2.) The facts necessary for the purpose of disposal of this appeal are as follows:

(3.) PW1 soon thereafter went to the Mankara Police Station in Palakkad and laid Ext. P1 First Information Statement. Ext. P1 was recorded by PW7 who registered crime as per Ext. P1(a) First Information Report.