STEPHEN @ SAJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal is preferred by the sole accused in Sessions Case No.60 of 2013 before the Additional Sessions Judge ­ II, Kapetta, aggrieved for being convicted of an offence punishable under Section 302 of the Indian Penal Code, 1860 (in short 'I.P.C') and sentenced to undergo imprisonment for life with fine of Rs.2,00,000/-.

(2.) Heard Sri.P.K.Varghese, the learned counsel for the appellant and Sri.S.U.Nazar, the learned Senior Public Prosecutor for the State.

(3.) Prosecution case in nutshell is thus : On 06-01-2013 at around 8.00 pm, the appellant due to previous enmity towards the deceased, stabbed him with MO1 knife with an intention to commit murder at a place called Vattavayal. The deceased was declared dead when taken to a nearby hospital.