SURESH Vs. STATE OF KERALA

JUDGEMENT

(1.) Appellant is the accused in Sessions Case No.688 of 2010 before the Additional Sessions Judge (Ad hoc III), Palakkad. He has preferred this appeal aggrieved by the conviction and sentence imposed on him under Sections 302 and 307 I.P.C. Prosecution case, as borne out from the charge framed at the time of trial, reads thus :

(2.) In order to substantiate the prosecution case, 19 witnesses were examined and 17 documents marked. Seven material objects have been exhibited in the case. There was no defence evidence.

(3.) We heard the learned counsel Sri.M.R.Jayaprasad for the appellant and the learned Senior Public Prosecutor Sri. Alex M.Thombra for the State.