RAJU Vs. STATE OF KERALA

JUDGEMENT

(1.) Appellant is the accused in SC No.199/2010 of the Additional District and Sessions Court, Fast Track No.1, Thrissur. He is convicted and sentenced to undergo imprisonment for life with fine of Rs.10,000/- for offence u/s 302 IPC and RI for 7 years along with fine of Rs.5,000/- for offence u/s 326 IPC. If default is committed in payment of fine of Rs.10,000/-, he has to undergo simple imprisonment for one year and in default of payment of Rs.5,000/-, he has to undergo simple imprisonment for six months.

(2.) The victim in the case is a lady by name Ammini. She was 60 years old. According to the prosecution, while Ammini was sleeping on the road side, the accused hit her on her head twice with a concrete slab. The incident occurred on 3/11/2008. She was taken to the hospital. She remained unconscious and died at 9 p.m on 12/11/2008.

(3.) To prove the above case, prosecution examined PW1 to PW11 and marked Exts.P1 to P12 and produced MO1 to MO3.