THANKAPPAN KANI @ THANKA VELU Vs. STATE OF KERALA

JUDGEMENT

(1.) The accused was prosecuted for the offence punishable under Section 302 Indian Penal Code and was found guilty. He was therefore sentenced to undergo imprisonment for life and to pay a fine of Rs.25,000/-, in default of payment of which he had to suffer rigorous imprisonment for a further period of three years.

(2.) The facts run thus:

(3.) JFCM, Kattakada took cognizance of the offence. On appearance of the accused before the said court, the learned Magistrate complied with all the legal formalities.