V. MANOJ Vs. STATE OF KERALA

JUDGEMENT

(1.) These appeals are preferred impugning the judgment of the learned Additional Sessions Judge-I, Kozhikode dtd. 26/11/2019 in S.C. No.1056 of 2018. Criminal Appeal No.94 of 2020 is preferred by the accused, and Criminal Appeal (V) No. 10 of 2020 is preferred by the victim, daughter of the deceased. The appellant/accused stood for trial for the offence punishable under Sec. 302 of the Indian Penal Code.

(2.) By the judgment under challenge, the appellant/accused was found guilty of the offence punishable under Sec. 302 IPC and was sentenced to undergo imprisonment for life and to pay a fine of Rs.25,000.00 with a default clause. It was further directed that if the fine amount is realised, Rs.20,000.00 shall be paid to the daughter of the deceased. Prosecution case

(3.) In this case, the prosecution portrays the story of the heinous murder of one Sivadasan by his close friend, Manoj, purportedly motivated by the latter's intent to continue his illicit relationship with the wife of the deceased. At the time of the commission of the alleged crime, Sivadasan was aged 36 years, and the accused was aged 26 years. The deceased had a daughter aged 9 years.