MADHAVAN, S/O VELAYUDHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Aggrieved by the conviction and imposition of sentence, the accused in S.C.No.209/2000 on the file of the Additional Sessions Judge (Adhoc-II) Manjeri has come up in appeal.

(2.) The persecution case in brief is as follows:-

(3.) Heard the learned counsel for the appellant and the learned Public Prosecutor.