BADARUDHEEN Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) THE instant appeal is preferred by the accused in S.C. 76 of 2009 on the file of the Additional District and Sessions Judge, (Ad hoc) -III, North Paravur. As per judgment dated 24.6.2010, he stands convicted and sentenced to undergo imprisonment for life u/s. 302 of the IPC.

(2.) THE prosecution case as unraveled from the facts and circumstances is as follows: - -

(3.) INVESTIGATION was taken over by PW18, the Circle Inspector of Police, Njarakkal police station who prepared Ext. P2 Inquest over the dead body of the deceased. The lungi found tied around the neck and the one used for covering the body of the deceased were seized. The Scene mahazar was prepared and samples of blood found inside the boat by name "Syamkutty" was seized. The accused was arrested more than 1.5 years after the occurrence on 17.09.2008 at 4.00 P.M. from Kannur Iykkara fishing harbour. Based on the statement furnished by the accused on 18.8.2008, MO. 3 knife was recovered as per Ext. P4 recovery mahazar. Thereafter, the investigation was completed and final report was laid before the learned Judicial First Class Magistrate Court, North Paravur.