MUJEEB Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal is directed against the Judgment and Order dated 24-1-1997 passed by the High Court of Kerala in Criminal Appeal No. 485/93. The High Court allowed the appeal filed by the State by setting aside the judgment of the Sessions Judge, Kozhikode Division dated 26th March, 1993 in Sessions Case No. 9/92.

(2.) The learned Sessions Judge acquitted accused Mujeeb alias Mujeeb Rahman (A1), Johnson (A2) and Akbar (A3) who were charged under Sections 302, 392, 201 and 120-B, IPC read with Section 34, IPC.

(3.) The High Court as stated above allowed the appeal filed by the State and convicted all the three accused under the above Sections. The present appeal has been filed only by two accused namely A1 and A3. A2 is not before us.