RAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal has been filed by the appellant who is the sole accused, challenging the judgment of conviction and order of sentence passed by Additional Sessions Judge, Thrissur in S.C. No. 704 of 2005 by which the appellant is found guilty under Section 302 of the Indian Penal Code, 1860 ( for brevity 'IPC') and sentenced to undergo imprisonment for life and a fine of Rs. 50,000/- in default of which to undergo rigorous imprisonment for one year.

(2.) Case of the prosecution is that, on 27/05/2004 at 11.00 a.m., due to the enmity and suspicion that the deceased was responsible for the suicide of the brother of the appellant one year back, the appellant Rajan committed murder of Sivadasan by cutting at his neck at the Canal bund near Thanissery-Kallada temple, after taking him from his workplace at St. Mary's Industries.

(3.) Prosecution examined PWs 1 to 9 as witnesses, marked documents Exts.P1 to P11 and identified MO1 to MO10.