KUNHIMUHAMMED Vs. STATE OF KERALA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal assails the correctness of the judgment and order dtd. 18/9/2018 whereby the appeal of the appellant-accused no.1, against his conviction under Sec. 302, 324 and 326/34 of Indian Penal Code, 1860 [IPC] has been dismissed. The prosecution story in brief is:

(3.) The Prosecution examined 19 witnesses and filed 28 Exhibits and 18 material objects. The statements of the accused under Sec. 313 of Code of Criminal Procedure, 1973 [CrPC] were recorded wherein again they claimed that they were innocent and had nothing to do with the said incident. They claimed to have been falsely implicated on account of political rivalry at the instance of the leaders of Communist Party of India (Marxist) (CPI(M).