BABY @ SHAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) In this appeal filed under Section 374(2) Code of Criminal Procedure the first accused in Sessions Case No. 49 of 2006 on the file of the Addl. Sessions Court , Adhoc - I, Kottayam challenges his conviction under Sections 341 and 302 I.P.C.

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

(3.) On A1 to A4 pleading not guilty to the charge framed against them by the court below, the prosecution was permitted to adduce evidence in support of its case. The prosecution altogether examined 13 witnesses as P. Ws 1 to 13 and got marked 20 documents as P1 to P20 and 12 material objects as Mos 1 to 12.