SUNNO Vs. STATE OF KERALA

JUDGEMENT

(1.) This criminal appeal has been filed by the accused in S.C.No.38/2014 on the files of the Sessions Judge, Alappuzha against the judgment dtd. 6/8/2019 convicting and sentencing him for the offences punishable under Ss. 294(b), 506(ii), 324, 307 of the Indian Penal Code (for short 'the IPC') and Sec. 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (for short 'the SC/ST(POA) Act').

(2.) The sentence imposed by the court below is as follows:

(3.) The appellant is in jail and is undergoing the sentence imposed since 6/8/2019.