SOMANATHA KURUP Vs. STATE OF KERALA

JUDGEMENT

(1.) The above appeal is filed by the appellant against the conviction and sentence imposed on him by the Additional District and Sessions Judge (Adhoc) Fast Track Court III, Pathanamthitta in S.C.No.110/2006. The above case is chargesheeted by the Sub Inspector of Police, Pathanamthitta against the appellant, alleging the offence punishable under Sections 447 and 307 IPC.

(2.) The crux of the prosecution case can be narrated like this:-

(3.) To substantiate the case, the prosecution examined PW1 to PW15. Exts.P1 to P17 are marked. MO1 to MO3 are the material objects. One witness was examined on the side of the defence as DW1. DW1 and PW11 are one and the same person.