BOBY Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal challenges the judgement and order dtd. 25/8/2008, passed by the learned Division Bench of the High Court of Kerala at Ernakulam (hereinafter referred to as "the High Court") in Criminal Appeal Nos. 326, 230 and 847 of 2005 thereby dismissing the appeals filed by Shibu @ Shibu Singh (accused No. 1) and Boby (accused No. 3/appellant herein), thereby upholding the judgment of conviction and sentence dtd. 18/12/2004, passed by the Additional Sessions Judge, Fast Track Court-II (Ad-hoc Court), Thrissur (hereinafter referred to as "the trial court") in Sessions Case No. 208 of 2003 in respect of the said accused persons. Vide the same impugned judgment, the High Court, however, allowed the appeal filed by Biju @ Babi (accused No. 2) and acquitted him from all the offences charged with.

(2.) Shorn of details, the facts leading to the present appeal are as under:

(3.) Being aggrieved thereby, the present appeal.