SURESH, S/O GOPALAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Appellant challenges the conviction and sentence in Sessions Case No.399/2009 on the file of the IIIrd Additional Sessions Court (Adhoc -I), Thodupuzha. He was convicted under Sections 302 and 309 of the Indian Penal Code. The prosecution case, borne out from charge framed by the Court, is that the appellant, on 01.06.2005 at about 1.30 pm, with an intention to commit murder of his two children aged 4 years and 1 1/2 years, administered poison to them and he consumed the same poison and thereby committed the offences liable to be punished under Sections 302 and 309 of the Indian Penal Code.

(2.) In order to substantiate the prosecution case, 19 witnesses were examined on the side of the prosecution and Exts.P1 to P21 were marked. Ext.D1 series are the exhibits marked by the defence. No defence witness was examined. MOs 1 to 19 are the material objects.

(3.) Heard the learned counsel for the appellant and the learned Public Prosecutor.