JOSEPH ALIAS JAMES Vs. STATE OF KERALA

JUDGEMENT

(1.) IN this appeal filed under Sec.374(2) Cr.P.C. the appellants who were accused Nos.1 to 4 in S.C.No.161/2006 on the file of the Addl. Sessions Court(Adhoc-I), Kottayam for offences punishable under Sections 120(B), 323 and 302 read with 34 IPC challenges the conviction entered and the sentence passed against them for offences punishable under Sections 302 read with 120(B)I.PC.

(2.) THE case of the prosecution can be summarised as follows:

(3.) AFTER the close of the prosecution evidence, the accused were questioned under Sec. 313 (1)(b) Cr.P.C. with regard to the incriminating circumstances appearing against them in the evidence for the prosecution. They denied those circumstances and maintained their innocence.