JOHNSON Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a case of matricide and the accused stands convicted and sentenced to imprisonment for life under S.302, I.P.C. The incident allegedly happened on 16-4-1992 at about 5.00 p.m. in the compound of one Pankajakshi, from where he was stated to have dealt blows upon the deceased with MO-1. She succumbed to the injuries on the way to the Government Hospital, Njarakkal. PW-1 her husband's brother, gave Ext.P1, F.I. Statement to PW-15, Head Constable, Njarakkal Police Station at about 6.30 p.m. upon which he registered Crime No. 132 of 1992. The case was investigated by PW-17, who laid the final report.

(2.) 17 witnesses were examined, Exts.P1 to P 12 and MOs. 1 to 7 were marked for the prosecution. When questioned under S. 313, Cr.P.C. accused denied the incriminating evidence and circumstances and said that there was a quarrel between his elder sister Philomina and the deceased at about 2.00 p.m., pertaining to sale of the house, that in the midst of the quarrel he went out and returned at about 4.00 p.m., to find his mother lying injured in the compound of Pankajakshi. Immediately he took her to the hospital in an autorikshaw, but she was dead by the time the doctor examined her. Later, he was summoned to the Police Station. He maintained his innocence and did not examine any witness in defence.

(3.) Heard.