K.R.BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) The accused in SC No.662/2012 (2nd accused in OR No.68/2003 of Ranni Excise range) on the file of the Additional District and Sessions Judge No.II, Pathanamthitta has preferred this appeal challenging the conviction and sentence imposed against him as per judgment dated 2.1.2014 in the above case. The State of Kerala is the respondent herein.

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

(3.) The brief facts of the case: