SHEKHARAN Vs. STATE

JUDGEMENT

(1.) The appellant, after having found guilty of fratricide, has preferred this appeal challenging the conviction, and sentence.

(2.) Prosecution case runs thus:

(3.) P.W. 1 the son -in -law of Rajan received information of the incident and after obtaining necessary information about the incident, went to the Mulanthuruthy police station and gave Ext. P1 statement based on which crime was registered by P.W. 9, the Sub Inspector of police on 17.2.2009 at 9.45 p.m. u/s. 307 of the IPC.