NISAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant, who was the third accused in Crime No.133 of 2001 of Cantonment Police Station, Thiruvananthapuram, challenges his conviction and sentence in S.C.No.599 of 2003 of the Additional Sessions Court (Fast Track-I), Thiruvananthapuram for the offences punishable under Sections 365, 395 and 468 IPC. Out of the 7 indicted accused, the first accused was absconding and the case against him had to be split up. Accused Nos.2 to 7, faced trial and the appellant alone was convicted while the others were acquitted for want of evidence.

(2.) The prosecution allegations, upon which the accused were charged and the appellant convicted are as under:-

(3.) In order to prove the prosecution case, PWs 1 to 11 were examined and Exts.P1 to P13 documents and MO1 to MO5, material objects marked in evidence.