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Chandra Babu @ Babu Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

HIMACHAL PRADESH ADMINISTRATION VS. OM PRAKASH [REFERRED TO]
SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
LAKSHMI SINGH VS. STATE OF BIHAR [REFERRED TO]
DUDH NATH PANDEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. M K ANTHONY [REFERRED TO]
VARKEY JOSEPH VS. STATE OF KERALA [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAMESH PRASAD MISRA [REFERRED TO]
STATE OF RAJASTHAN VS. BHUP SINGH [REFERRED TO]
LEELA RAM VS. STATE OF HARYANA [REFERRED TO]
BABUBHAI VS. STATE OF GUJARAT [REFERRED TO]
C MUNIAPPAN VS. STATE OF TAMIL NADU [REFERRED TO]
SIVAN ALIAS SIVA VS. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR [REFERRED TO]
SURAJIT SARKAR VS. STATE OF WEST BENGAL [REFERRED TO]
ANKUSH MARUTI SHINDE AND OTHERS VS. STATE OF MAHARASHTRA [REFERRED TO]
DIGAMBER VAISHNAV AND ANOTHER VS. STATE OF CHHATTISGARH [REFERRED TO]

JUDGEMENT

(1.) The above appeals have been preferred by the accused in S.C.No. 37 of 2013 on the file of the Additional Sessions Judge-III, Kollam. Crl.A.No. 489 of 2017 has been filed by the 2nd accused and Crl.A.No. 381 of 2017 has been preferred by accused Nos. 1 and 3 in the above case. In the above case, the appellants were charged for having committed offences punishable under Ss. 324, 341, and 302 r/w. Sec. 34 of the IPC. Though in the final report, four persons were arrayed as accused, in the course of proceedings, the 4th accused passed away and the case against him stood abated.

(2.) Prosecution version:

(3.) Registration of the crime and investigation:

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CHANDRA BABU @ BABU Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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