GEORGE Vs. STATE

JUDGEMENT

(1.) APPELLANTS are accused in Sessions Case No.10 of 1992 of the Court of Session,Thrissur.They were charged under S.364,394 and 302D read with S.34 I.P.C.Learned Sessions Judge found them guilty of the offences punishable under S.364,394 and 302 read with S.34 I.P.C .,convicted them and sentenced each to death subject to confirmation by the High Court.In view of the said sentence,no separate sentence was awarded for the other offences.

(2.) THE prosecution case can be summarised as follows: Accused are friends and associates.On 4 -10 -1990 at about 1.00 p.m.accused persons went to the telephone booth of PW 39 Vijayan near Sakthan Thampuran bus stand,Thrissur and made a call to Civia Hotel E at Ambailur,The phone was attended by PW 7 Proprietor of the hotel.The call was to Baby(deceased ),brother of PW 1,who was the driver of M.O.10 tourist taxi No.KEH 9111 The car used to be parked in front of the said hotel.Baby attended the telephone and left driving the said car.The car belonged to PW 1,brother of Baby.He was last seen by PW 7.

(3.) AFTER the inquest,the dead body was sent for post mortem.PW 27 conducted autopsy on the dead body of Baby and issued Ext.P25 post mortem certificate,