THANKACHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appeal at hand is preferred by the sole accused in S.C. No.6/2012 on the file of Additional Sessions Judge, Pathanamthitta by which he was found guilty for offence under Section 302 of the Indian Penal Code, 1860 (for brevity 'IPC') and sentenced to undergo imprisonment for life and to pay an amount of Rs.20,000/- (Rupees Twenty Thousand only) as fine in default of which to undergo simple imprisonment for one month.

(2.) The prosecution case is that, on 03/11/2010 at 05.30 p.m., at Ittiyappara, on Ranny-Erumely road, near MHB vegetable shop situated on the west of the said road, the accused/appellant stabbed on the upper part of the left side of front of the chest of Baby, S/o Thomas, Mazhavancheril Veedu, Madathumpadi, Chellakkadu, Pazhavangadi Village and thereby caused penetrating injury with a knife and caused his death.

(3.) Prosecution examined PWs 1 to 13 as witnesses, marked Exts.P1 to P15 and identified MO1 to MO3.