AJU S/O. MANIAN Vs. STATE OF KERALA

JUDGEMENT

(1.) CRIMINAL Appeal No.1765 of 2009 is filed by the first accused, Criminal Appeal No.1274 of 2009 is filed by accused Nos.2 to 4 and 10, Criminal Appeal No.1086 of 2009 is filed by accused Nos.8 and 9 and Criminal Appeal No.1422 of 2009 is filed by accused Nos.6 and 7, in Sessions case No.497 of 2006 on the file of the Additional Sessions Court (Fast Track - III), Thiruvananthapuram.

(2.) S .C.No.497 of 2006 is a case charge sheeted by the Circle Inspector of Police, Arayanadu against 10 accused persons in Crime No.23 of 2003 of Vilappilsala Police Station, under Sections 143, 147, 148, 449, 324 and 302 read with Section 149 of the Indian Penal Code (for short, 'the IPC').

(3.) BEFORE the Additional Sessions Court, on the side of the prosecution, PW1 to PW31 were examined and Exts.P1 to P30 were marked and MO1 to MO26 were identified. On the defence side, DW1 to DW3 were examined and Exts.D1 to D9 and Ext.C1 were marked. During the pendency of the case, the