MOHANAN K N Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal has been preferred by the appellant challenging the judgment of conviction and order of sentence passed by the Sessions Judge, Kasaragod in S.C. No. 479 of 2013 dated 24/03/2015 by which he was found guilty for offence under Section 302 of the Indian Penal Code, 1860 (for short 'IPC') and was sentenced to undergo imprisonment for life and to pay a fine of Rs. 5,000/- (Rupees Five Thousand only) with a default stipulation of rigorous imprisonment for three months.

(2.) Prosecution case is as under:

(3.) To prove the case, prosecution examined PW1 to PW26 as witnesses, marked Exts.P1 to P19 documents and identified MO1 to MO12 series objects. During 313 examination, the appellant denied all incriminating circumstances against him and pleaded innocence. Defence adduced no evidence.