VINOD Vs. STATE OF KERALA

JUDGEMENT

(1.) In this appeal against conviction, the main allegation raised is that the trial court negated valuable rights of the appellants by denying an opportunity to argue the case.

(2.) Heard learned senior counsel for the appellants and learned Senior Public Prosecutor for the respondent/State.

(3.) Accused 1 to 9 in Sessions Case No.239 of 2017 before the Additional Sessions Judge-IV, Kollam are in appeal challenging the conviction and sentence imposed on them by the learned trial Judge under Sections 143, 147, 148, 324 and 302 read with Section 149 of the Indian Penal Code, 1860 (in short, "IPC"). Learned Additional Sessions Judge acquitted the appellants for offences under Sections 120B and 201 IPC.