LAWS(KER)-2016-2-64

SEBASTIAN AND ORS. Vs. STATE OF KERALA

Decided On February 24, 2016
Sebastian And Ors. Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The tranquil highlands of Munnar was jolted by the murder of Palaniswamy, an agricultural worker, all of 40 years of age, at the hands of the 1st accused Sebastian and his family members comprising of his two sons and wife. His son -in -law was also alleged to have been involved.

(2.) A brief resume of the prosecution case as is revealed from the evidence is as below: - -

(3.) Based on the information given by PW1 - Mohan on 21.5.2004 at 10.00 p.m. Ext. P1(a) FIR was registered by the Sub Inspector of Police, Munnar.