KARATTIL KUNHI MUHAMMED Vs. STATE OF KERALA

JUDGEMENT

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

(2.) 1st accused in S.C.No.450 of 2001 on the file of Additional District and Sessions Court, Fast Track -I (Adhoc), Manjeri, who is convicted for offences punishable under Section 489B, 489C and 489D of the Indian Penal Code (for short, "IPC") has come up in appeal challenging the conviction and sentence.

(3.) PWS 1 to 8 were examined and Exts.P1 to P11 were marked.