BENNY Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard the learned counsel for appellant and the learned Public Prosecutor for the State. Learned counsel appearing for the party respondents has also been heard.

(2.) This is an appeal filed by a victim aggrieved by the acquittal of the accused persons involved in S.C. No.511/2006 clubbed with S.C. No.776/2009 decided by the learned Additional Sessions Judge-III, Thiruvananthapuram.

(3.) From the impugned judgment, it is seen that the accused who stood the trial have been acquitted under Section 235 Cr.P.C. finding that there is absolutely no evidence to hold that they committed the offences punishable under Sections 143, 147, 148, 324, 459, 427, 307, 302 r/w. 149 IPC. It is submitted by all the learned counsel that the State has not challenged the acquittal in any appeal.