REJI Vs. STATE OF KERALA

JUDGEMENT

(1.) The first accused in SC No. 286/2005 on the file of the Additional Sessions Judge, Thodupuzha is the appellant herein. The State of Kerala represented by the Public Prosecutor is the sole respondent. The judgment dated 19.10.2006 in the above case is under challenge in this appeal.

(2.) I would like to refer the parties in this appeal as prosecution and the accused hereinafter for easy reference.

(3.) The brief facts of the case: