SUBRAN @ PIRI SUBRAN Vs. STATE

JUDGEMENT

(1.) This appeal is filed by the first accused in Sessions Case No.147/2013, challenging judgment dated 24/7/2014 by which he was found guilty and convicted u/s 302 I.P.C., sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs. 50,000/- and in default of payment of fine, to undergo rigorous imprisonment for two years.

(2.) The incident projected by the prosecution relates to death of a person by name Chakkunni. His dead body was found in a shed on 24/10/2011. The nearby tea shop vendor informed the matter to the police. After conducting investigation, two persons were accused of having committed the offence of murder. According to the prosecution, the incident occurred during night between 23/10/2011 and 24/10/2011. Chakkunni was having liquor along with the first accused. After some time, Chakkunni revealed about his relationship with the second accused and his desire to have sexual intercourse with her on the said night. The first accused got infuriated and inflicted several lethal injuries on the head of the deceased by using a granite stone. The injuries inflicted on the deceased was the cause of death. Police recovered the stone and dresses of the first accused with blood stains and based on the evidence collected, a final report was filed before the Judicial First Class Magistrate Court, Chalakkudy. The matter was committed to the Sessions Court and accordingly, case was made over to the Additional Sessions Judge, Irinjalakuda.

(3.) To prove the allegations, prosecution examined PW1 to PW22 and relied upon Exts.P1 to P23. They also placed reliance upon MO1 to MO13. The Court below on the basis of the finding that several circumstances have been proved which clearly points to the guilt of the accused, found the first accused guilty and convicted him accordingly. Second accused was acquitted of the charges levelled against her.