SIVARAMAN DIVAKARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) All the three accused before the Sessions Judge are the appellants before us. Accused 1 and 2 were tried and convicted for murder with the aid of S.34 and sentenced to imprisonment for life. All the three were also tried and convicted for an offence punishable under S.20 of the Indian Penal Code and sentenced to rigorous imprisonment for 4 years each. The terms of imprisonment were made concurrent for accused 1 and 2.

(2.) Deceased is one Avarachan alias Abraham, brother of the second accused and brother inlaw of the first accused. Third accused is the first cousin of the second accused and the deceased, being the son of their father's brother. PW 1 is the sister and PW 2 is the wife of the second accused. Accused. 1 and 2, their mother, deceased Abraham and PWs 1 and 2 were residing together. As usual, at about 6 PM on 20-10-1983, Abraham came home fully drunk. His friend PW 6 was also with him. Mother served food to both at his request. Inability of the mother to supply cooked tapioca desired by Abraham due to non availability added fury to his intoxication. He became violent. When mother left for hospital with food for her daughter (wife of the first accused), who was hospitalised I violence and misbehaviour were directed against PWs 1 and 2. When first accused came and prevented, he was slapped and there was a scuffle. He gave a few blows to the deceased with MO 3 (concrete piece) readily available in the kitchen causing, six injuries to the deceased. PWs 1 and 2 with a little child took shelter in a neighbouring house of PW 3 and narrated the incident.

(3.) On getting information, third accused and his father came. Seeing Abraham struggling in pain with injuries in the kitchen, third accused was directed by his father to bring a taxi to take him to the hospital. But taxi was not available. Meanwhile, PW 3 saw second accused and his friend PW 4 coming He gave information to the second accused and requested him to take back PWs 1 and 2. He promised to take them after going home and making enquiries. Second accused went to his house with PW 4. Then PW 3 saw accused 1 and 2 along with PW 4 lifting and carrying the deceased. He was laid in an adjacent unoccupied property called 'Kumpalamannil'. PW 4 left the place. A tussle ensued between accused 1 and 2 on one side and the deceased on the other. That was by about 8.15 PM. Accused 1 and 2 tightened the neck of the deceased with MO 2 towel and strangulated him to death ignoring his cries to save him. They left the body there and came back to the house of PW 3. PWs I and 2 and the child were taken home.