KUNJU KUNJU Vs. STATE OF KERALA

JUDGEMENT

(1.) The accused in Sessions Case No. 37 of 1959 of the Quilon Sessions Court is the appellant. He was convicted under S.302, IPC, for the murder of his father and was sentenced to death subject to confirmation by this court.

(2.) The prosecution case is as follows :

(3.) The accused's version of the incident as given in his statement before the Trial Court is that on the date in question he quarrelled with his brother PW 1. Their father intervened in an attempt to separate them. Then his wife (PW 8) ran up with a kitchen knife and caught hold of PW 1. Just then his father took out a knife and stabbed him. He jumped out into the courtyard and ran away from the place. When he returned home later in the night he heard that his father had been removed to the hospital with injuries.