MUHAMMED FAZAL Vs. THE STATE OF KERALA

JUDGEMENT

(1.) CONVICTION of the appellant by the learned Additional Sessions Judge (Adhoc No. II), Manjeri under Sections 307 and 326 I.P.C. in Sessions Case No. 333/2000 and sentence awarded thereunder are impugned in this appeal.

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

(3.) TRIAL court examined nine witnesses and marked ten documents on the side of the prosecution. Material objects are MO's 1 to 5. There was no defence evidence.