BALAKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) APPELLANT faced a trial in S.C. No. 92 of 2000 before the Additional Sessions Court (Adhoc -I), Manjeri for an offence punishable under Section 304B of the Indian Penal Code (in short, "IPC"). During the trial, eight witnesses were examined on the prosecution side and four witnesses on the side of the accused/appellant. Nine documents were marked by the prosecution and seven documents by the accused. MO 1 is also marked.

(2.) HEARD the learned counsel for the appellant/accused and the learned Public Prosecutor.

(3.) LEARNED counsel for the appellant submitted that the court below failed to notice the improbabilities in the prosecution evidence. The testimony of witnesses are artificial and unnatural. The prosecution witnesses intentionally framed up the appellant. This being a first appeal on facts, I shall go through the evidence in detail.