VINOD Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the sole accused in the case S.C.No.659 of 2018 on the file of the Additional Sessions Court, Irinjalakkuda.

(2.) The petitioner is prosecuted for committing an offence punishable under Section 302 I.P.C. The facts of the case have no significance in the context of this petition and they are not narrated here. But, the process of investigation conducted needs mention here.

(3.) Crime No.176/2000 of Kattoor police station was registered against three persons by name Rajeesh, Vinod and Jobson for the offence punishable under Section 302 read with 34 I.P.C in relation to the death of one Rajappan. It needs mention here that Rajeesh is the second prosecution witness in the charge sheet filed by the Crime Branch. During the investigation of the case by the local police, a knife and a shirt were seized by the investigating officer on the basis of the confession statement allegedly given by Rajeesh. These material objects were subjected to chemical examination. The report of chemical examination forms part of the records of the case.