VENKIDESAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal is filed by the accused in SC No.122/2013 of the Additional Sessions Court-II Kalpetta, Wayanad by which the accused had been convicted and sentenced to undergo imprisonment for life and to pay a fine of Rs.2 lakh for the offence u/s 302 of I.P.C.

(2.) The prosecution case is that the accused on account of his previous enmity with the victim Saji @ Aji committed his murder on 5/1/2013 at 00.15 hours by inflicting a stab injury on the victim's abdomen with a knife. To prove the prosecution case, witnesses were examined as PWs 1 to 20 and reliance had been placed to Exts.P1 to P26 and material objects MO1 to MO7 were marked. Exts.D1 to D3 were marked on the side of the defence.

(3.) Sri.A.G.Aditya Shenoy has been engaged by this Court to appear on behalf of the appellant. The learned counsel submitted that there is absolutely no evidence to implicate the accused to the aforesaid crime and on a reappreciation of the evidence, the innocence of the accused would be clear.