DHARMAN @ DHARMARAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Appeal is against the judgment of conviction and order of sentence passed under Section 302 IPC against the accused/appellant in Sessions Case No.794/2013 of Additional Sessions Judge-V, Palakkad.

(2.) The prosecution case is that the accused intentionally hacked his wife, Chandrika, with a chopper on the foot of a coconut palm situated in the property of one Scaria in JellipparaKandiyur Panchayath and the victim succumbed to the injuries by 9.00 a.m on the same day by 19.05.1998.

(3.) The learned Sessions Judge relied on the oral testimony of PW1 to PW3, eye witnesses to the alleged incident, and the oral testimony of PW4 and PW7 besides the recovery of chopper used for the commission of offence, identified as MO3, to prove the complicity of the accused.