MATHIAS Vs. STATE

JUDGEMENT

(1.) The appellant, who figured as the sole accused in S.C. No. 415 of 2010 on the files of the Additional Sessions Judge, (Ad hoc -II), Ernakulam stood charged for the offence punishable under S. 302 of the Indian Penal Code. He was found guilty and was sentenced to undergo imprisonment for life and to pay a fine of Rs. 5,000/ - with a default clause to undergo simple imprisonment for three months.

(2.) The prosecution case, as is revealed from the evidence, runs in the following lines: - -

(3.) PW1 Bijumon laid Ext. P1 - First information Statement based on which Ext. P1(a) First Information Report was registered by PW6, the Sub Inspector of Police, Koothattukulam.