BHANU Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal is preferred by the appellant against the verdict passed by the learned First Additional Sessions Judge, Kollam in S.C. No. 1640 of 2009 as per which the appellant was found guilty for offences punishable under Sections 449 and 302 of the Indian Penal Code, 1860 (for brevity 'IPC') and sentenced to undergo imprisonment for life and a fine of Rs. 25,000/- (Rupees Twenty Five Thousand only) for offence under Section 302 of I.P.C. and further sentenced to pay a fine of Rs. 5,000/- (Rupees Five Thousand only) and in default, to undergo rigorous imprisonment for a period of one month for offence u/s 449 of I.P.C.

(2.) Prosecution case is that, on 30/06/2009, at 9.00 p.m., the appellant criminally trespassed into the house of the deceased namely Vadakkekkara Puthenveedu, Vattakkaitha Ayiranallor where the deceased Kunjumon, his mother, wife and children were residing, and stabbed him at his chest with a chisel causing his death and thereby committed murder.

(3.) Prosecution examined PWs 1 to 16 as witnesses, documents Exts.P1 to P15 were marked and MOs 1 to 10 were identified. Ext.D1 is marked for the defence.