MANIKANDAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal is filed by the sole accused challenging the judgment passed by the First Additional Sessions Judge, Thodupuzha in S.C. No. 399 of 2014 by which he was found guilty under S. 302 of the Indian Penal Code, 1860 (for brevity 'IPC') and sentenced to undergo imprisonment for life.

(2.) Prosecution case is that on 21.04.2014 at about 8.15 a.m., the deceased Annalakshmi, while she was going for her work with her mother, was murdered by the appellant herein by inflicting many stab injuries on her neck, chest and abdomen area by using MO1 knife, due to his enmity to her owing to her refusal to accompany him to his native place Ramanathapuram,

(3.) Prosecution examined PWs 1 to 11, marked documents Exts. P1 to P12 documents and identified material objects MOs 1 to 13. Defence marked Ext.D1 fitness certificate of the appellant through their witness DW1, Dr. Ajeesh.