RAJENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appeal is directed against the judgment of the court of session, Thiruvananthapuram division in SC 834/2010. The appellant was the accused therein. He was convicted and sentenced under Sec.302 of the Indian Penal Code ( IPC ) by the first additional sessions judge of the said court.

(2.) The prosecution case is as stated below: The appellant was on hostile terms with his mother, Sarada by name. The mother had executed a settlement deed in favour of the son in 1997 in respect of a property measuring one acre. The appellant and his wife were residing in the building situated in the said property. They persistently persecuted Sarada in different ways. Therefore she executed a deed of cancellation in 1998 to cancel the settlement deed she executed in favour of the appellant. She filed a suit for injunction against him in 1998. In 2000 she sold 50 cents out of the said property to her two grandsons. Sarada lodged a criminal complaint with the police as the appellant plucked coconuts from the trees stood in the residential compound on 31.7.2008. The station house officer asked all the parties to the dispute to attend the police station on 3.8.2007. At around 8 p.m on 2.8.2007 the appellant barged into the single room shed where stayed his old mother. He strangulated her to death with a bath towel.

(3.) FI statement was lodged. FIR was registered. Investigation was conducted. The appellant was arrested. The investigation culminated in filing of charge-sheet against the appellant. The learned magistrate took cognizance of the case and committed it to the court of session. The case was made over to the learned first additional sessions judge.