SHAJAHAN @ SHAJIMON Vs. STATE OF KERALA

JUDGEMENT

(1.) The appeal under consideration has been preferred by the appellant calling in question the judgement of conviction and order of sentence passed by the 3 rd Additional District and Sessions Judge, Palakkad by which the appellant herein was found guilty for offence under Section 302 of the Indian Penal Code, 1860 (for brevity 'IPC') and sentenced to undergo imprisonment for life and to pay a fine of Rs.50,000/- (Rupees Fifty Thousand only) with a default stipulation of rigorous imprisonment for one year. It was also directed that the fine amount if realized, shall be given to the parents of the deceased as compensation under Section 357(1) of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.').

(2.) Prosecution case, in short, is as under:

(3.) To prove their case, prosecution examined PW1 to PW15 as witnesses, marked Exts.P1 to P20 and identified MO1 to MO21 articles. During 313 examination, the appellant stated that he is innocent and that the case against him is a false one. No evidence is adduced from the side of the defence.