SHAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) The accused in SC No.594/2011 of the Court of Sessions, Thalassery is the appellant. He challenges judgment dated 22/11/2012 by which he was convicted and punished for imprisonment for life u/s 302 IPC.

(2.) This case discloses an offence by which father murdered his son Sajith, who was only aged 15 years and was studying in the 9th standard.

(3.) Prosecution case is that Sajith was an earning member of the family. He used to wash bus and the amount he thus received was given to his father. On 2/8/2011, at about 8.30 p.m, while Sajith was sleeping, the accused woke him up and asked him to purchase a cigarette lighter. The accused kicked him, pulled him by his head and dashed on the wall causing severe injuries and he died. Crime was registered on the basis of information given by PW1. After completing investigation, final report was filed before the Judicial First Class Magistrate Court, Payyannur. The matter was committed to the Sessions Court, Thalassery and after completing the procedural formalities, the accused was convicted as stated above.