MARTIN Vs. STATE OF KERALA

JUDGEMENT

(1.) Appeal against the judgment of conviction and order of sentence passed under Section 302 IPC against the appellant/accused in Sessions Case No. 277/2012 of Vth Additional Sessions Court, Ernakulam, dated 13.06.2013.

(2.) A young lady met with a sad death in the hands of her husband while she was living in her house along with him and two minor children, in the early morning of 07.09.2009 at 1. 45 a.m. The prosecution case is the following: The accused inflicted several cut injuries on the neck of the victim by using MO1 knife, then he went to the house of his brother situated nearby and disclosed the commission of offence before the brother's son (PW1) and informed that he had locked the room wherein the body of injured is lying. He asked PW1 to take his two minor children out of the house without showing the dead body and went away from the place stating that he is going to surrender before the police. He has also handed over the key of that room. PW13, his elder brother, on getting information, went to the house of the victim, opened the room using the key and found the dead body lying inside the room. Thereon PW1 went to the police station in a bicycle and gave First Information Statement before PW10.

(3.) The prosecution has examined PW1 to PW15, identified MO1 to MO6 and marked Exhibits P1 to P16.