Penal Code, 1860 (IPC) – Sections 302 and IPC – Murder – Conviction and Sentence – Modification of Sentence – Court meticulously examined the circumstantial evidence, confirming the appellant’s guilt and finding no plausible explanation for the events from the appellant – The Court discussed the principles of circumstantial evidence, emphasizing the need for a complete chain of evidence pointing to the appellant’s guilt – The Court upheld the conviction for murder, house-trespass, and attempted suicide, maintaining the modified sentence of life imprisonment for 30 years without remission
SUPREME COURT OF INDIA FULL BENCH NAVAS @ MULANAVAS — Appellant Vs. STATE OF KERALA — Respondent ( Before : B. R. Gavai, K.V. Viswanathan and Sandeep Mehta, JJ. )…