JAYARAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an appeal filed under Sec. 374(2) of the Code of Criminal Procedure, 1973 (Code).

(2.) The 1st accused in S.C.No.128 of 2002 is the appellant. He was convicted as per the impugned judgment dtd. 3/3/2007 by the Additional Sessions Judge (Adhoc)-I, Manjeri for the offence punishable under Ss. 489B and C of the Indian Penal Code, 1860 (IPC). The sentence imposed is rigorous imprisonment for a period of 10 years and to pay a fine of Rs.10,000.00 under Sec. 489B and rigorous imprisonment for 5 years and to pay a fine of Rs.10,000.00under Sec. 489C of the IPC.

(3.) There were ten accused. Accused Nos.1 to 8 and 10 were committed for trial. Accused Nos.4 expired pending trial. The charge framed against accused Nos.1 to 3, 5 to 8 and 10 was for the offences punishable under Ss. 489A, 489B, 489C and 489D read with Sec. 34 and Sec. 120 B of the IPC. The trial court after a full-fledged trial convicted accused Nos.1 and 2 alone. Other accused were acquitted. The 1st accused alone is in appeal.