RAVI Vs. STATE OF KERALA

JUDGEMENT

(1.) Appellant is the sole accused in S.C.No.190 of 2015 on the file of the Additional Sessions Judge-I, Kalpetta, for the offences punishable under Sections 302 , 307 , 324 and 326 of the Indian Penal Code (hereinafter referred to as 'the IPC ') pursuant to the final report filed in Crime No.527/2014 of Ambalavayal Police station by the Circle Inspector of Police, Sulthan Bathery.

(2.) Prosecution allegation in brief is that, the accused due to his previous enmity towards his mother-deceased Lakshmi and sister-Sarada, in connection with some property disputes, on 25.10.2014 at about 07.30 pm, with an intention of causing death of them, had assaulted the aforesaid Lakshmi and Sarada with deadly weapons like axe and handle of spade, at the premises of their house bearing door No.XVIII/272 (XIV/428) of Nenmeni Grama Panchayat. As a result of the assault, Sarada and Lakshmi sustained grievous injuries and Lakshmi succumbed to the injuries later.

(3.) For the occurrence in question, Ext.P1-First Information Statement was lodged by PW1, a neighbour of the accused, on 26.10.2014 at 08.30 am, before the Station House Officer, Ambalavayal police station. PW11-the Assistant Sub Inspector of Police recorded Ext.P1 statement of PW1 and registered Ext.P1(a)-FIR on 26.10.2014 at 08.30 am.