BHADRAN, S/O BHUAVANACHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Appeal filed under Section 374(2) of the Code of Criminal Procedure (in short, "Cr.P.C.").

(2.) Judgment of the Additional Sessions Judge (Adhoc-I), Thiruvananthapuram in S.C.No.269 of 2001 is challenged in this appeal by the accused contending that the conviction and sentence are illegal.

(3.) Prosecution case, in short, is the following: