RAMAN @ RAMACHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the sole accused in Sessions Case No.24/2009 of the Court of Session, Kalpetta. He challenges the judgment dated 03.04.2014 passed by that court by which he was convicted of the offences punishable under Sections 302 and 307 of the Indian Penal Code. He was sentenced to imprisonment for life and to pay a fine of Rs.1,00,000/- for the offence punishable under Section 302 IPC and to undergo rigorous imprisonment for a period of ten years and to pay a fine of Rs.50,000/- for the offence punishable under Section 307 IPC.

(2.) The prosecution case is that, on 01.10.2006, at about 17.30 hours, the accused committed murder of his neighbour Babu by stabbing him on the neck, chest and abdomen with a knife. When the wife of the deceased intervened to save her husband, the accused also made attempt to murder her by stabbing her with the kinife.

(3.) On the basis of Ex.P1 first information statement regarding the incident given by PW1, Crime No.160/2006 of Meppadi Police Station was registered by PW14 Sub Inspector. The investigation of the case was conducted by PW15 Circle Inspector. After completing investigation, final report was filed before the Chief Judicial Magistrate, Kalpetta. After complying with necessary formalities, learned Magistrate committed the case to the Court of Session, Kalpetta.