RAGHAVAN ACHARI Vs. STATE OF KERALA

JUDGEMENT

(1.) THE appellant before us was tried for an offence under section 302 of the Indian Penal Code on the allegation that he murdered one Krishna Pillai at about 2.30 p.m. on February 12, 1990 at his premises at Kattampakku Kara within the jurisdiction of Kaduthuruthy Police Station. The trial Court, however, found him guilty under section 304 Part 1 and sentenced him to rigorous imprisonment for five years. The High Court, on appeal, confirmed the conviction but reduced the sentence to three years.