SIRAJUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) Mohammed Haneefa, a taxi driver operating from the taxi stand attached to the Olavakkode Railway station did not return back home after he was hired for a trip by a young man at 9.a.m. on 23.4.1995. The investigation conducted by various officers and different agencies did not yield any clue with regard to the whereabouts of the missing person. After about 10 years, PW 19, the Circle Inspector of Police , Town North Police Station stumbled across vital information pointing to the alleged involvement of the appellants in the crime. Investigation was conducted by PW 20, the Detective Inspector, CBCID, and he pieced together various circumstances which according to the officer pointed to the involvement of the appellants .

(2.) They were consequently charged for the ruthless murder for gain and tried for having committed offeces punishable under sections 120 -B, 364, 302, 392, 201, r/w section 34 of the IPC . As per judgment dated 16/03/2012, the appellants were found guilty and they were sentenced to -

(3.) The prosecution case unfurled in the following manner:­