VINOD Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellants in Criminal Appeal No. 1317 of 2018 are accused Nos.1 and 3 in S.C. No. 111 of 2016 on the files of the Additional Sessions Judge, Mananthavady and the appellant in Criminal Appeal No.1018 of 2019 is the second accused in the said case. They challenge in these appeals their conviction and sentence in the said case.

(2.) There were altogether seven accused in the case and only accused Nos.1 to 3 among them faced trial.

(3.) The case of the prosecution is that on 04. 07.2015, at about 4.30 a.m., the accused, in furtherance of their common intention to loot the gold ornaments of the de facto complainant, trespassed into the house of the de facto complainant, looted her gold ornaments and attempted to murder the son of the de facto complainant, and thereby committed the offences punishable under Sections 450, 380, 394, 307 and 120B read with Section 34 of the Indian Penal Code (the IPC ).