THANKAMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) WIFE and three daughters of Elipulikkattu Thomas stood charged under S. 302 read with S. 34 of the IPC for having caused his death. The learned Additional Sessions Judge, Thodupuzha, found them guilty and convicted and sentenced them to undergo imprisonment for life.

(2.) ON 25-6-1982 at about 2 p. m. accused 1 to 4 in furtherance of their common intention are stated to have committed the murder of Thomas. Prosecution case is that Al cut the deceased with a chopper, that A2 hit him with a 5 kg. weight, that A3 strangulated him with a thorthu and that a4 stabbed him with a knife. PW. 1, who lodged the first information statement is not an eye witness.

(3.) AS PW. 4 did not support the prosecution case he was declared hostile and cross-examined by the Public Prosecutor. PW. 4 has sworn that he did not see Al coming from the house half an hour after he heard the cry from there.