VASANTHAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) In this appeal preferred from the Central Prison, Kannur the appellant (Vasantha Kumar) who was the accused in S.C.No.132/2013 on the file of the Court of Session, Thalassery challenges the conviction entered and sentence passed against him under Sec. 302 of IPC.

(2.) The case of the prosecution can be summarized as follows:-

(3.) After the investigation was complete, PW12 laid the final report before the jurisdictional Magistrate who initially took cognizance of the offence in C.P.No.5/2013. After complying with the formalities, the learned Magistrate committed the case to the Court of Session, Thalassery.