JALALUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) Appellant is a life convict. He was convicted and sentenced for offences punishable under Secs 201, 302 and 392 of the Indian Penal Code (IPC). He was the accused in S.C.527/2009 on the file of the court of session, Alappuzha division. He was tried, convicted and sentenced by the first additional sessions judge, Mavelikkara.

(2.) Prosecution case is summarized below : It was on the night of 4/5.6.2008 the incident. The victim of the incident was one Pankajakshy aged 64 years. She was brought to the house of the appellant by him. He had the intention to commit rape on her, robe her and kill her. He attacked her. He pushed her down. Sat on her. Beat several times on her face. Attempted to commit rape on her. He mixed an insecticide called furadan with water and administered it to her. She died at 1.00 'O' clock in the same night. He robbed her gold and other ornaments. He dragged the dead body to the property of one Sivaraman. The appellant cut the stomach of the corpse, tied the corpse with two stones and immersed the dead body in the water in the waterlogged portion of the aforesaid property. He pledged a gold ring of Pankajakzhy. He hid the stolen ornaments and a few other belongings of hers.

(3.) FI statement was given. Case was registered. Investigation was conducted. Charge-sheet was filed. The case was committed to the court of session. It was made over to the first additional sessions judge at Mavelikkara who tried the case.