MATHAI VARGHESE, ADUKOLLIL VEEDU Vs. STATE OF KERALA

JUDGEMENT

(1.) The Petitioners are the accused in C.C.No. 434 of 1995 before the Judicial First Class Magistrate's Court, Thiruvalla.

(2.) The prosecution examined PWs1 to 3 and marked

(3.) According to the petitioner, the prosecution has not succeeded in proving the guilt of the petitioners beyond reasonable doubt. The only evidence available is that of the interested witnesses. The independent witness turned hostile to the prosecution case and do not support the prosecution case.