MOHANAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal is filed by the accused in SC No.284/2012 challenging judgment dated 29/1/2014 in which he was convicted for offence under Section 302 of Indian Penal Code (I.P.C.) and sentenced to undergo imprisonment for life and to pay a fine of Rs. 25,000/-, in default of payment of fine to undergo rigorous imprisonment for one year.

(2.) According to the prosecution, one Chacko was seen dead at about 1.00 p.m. on 4/2/2012 inside a room at Leejoy ITC building. It is alleged that Chacko was murdered by the accused. The offence was committed by hitting Chacko with a hammer (MO1) on the left side of the back of his head, back of ear, on the head portion above the left ear and on the left side of the forehead.

(3.) Crime No.67/12 was registered by the Kumarakom police station. The accused was arrested on the same day and since then he has been in judicial custody. The investigation was completed and final report was filed before the Judicial First Class Magistrate Court-I, Kottayam. Case was committed to the Sessions Court and numbered as SC No.284/2012.