V.SASIDHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the sole accused in CC No.272 of 1993 on the file of Judicial First Class Magistrate Court, Triur, and he is the appellant in Crl.Appeal No.126 of 2000 on the file of Additional District and Sessions Judge (Adhoc), Fast Track Court No.I, Manjeri. He was convicted and sentenced by the trial court for offences punishable under Ss. 304A, 338 and 279 of IPC, and the appellate court dismissed their appeal, and hence this revision petition.

(2.) The factual matrix of the prosecution case could be summarised as follows:

(3.) Since the accused pleaded not guilty to the accusations levelled against him, prosecution examined PWs 1 to 47 and marked Exts.P1 to P24 to prove its case. The accused denied the incriminating materials brought out in evidence, but no defence evidence was adduced.