VIJAYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) In this appeal preferred from the Central Prison, Thiruvanathapuram, the first accused in S.C. No. 256/2000 on the file of the Addl. Sessions Court, Thodupuzha challenges the conviction entered and the sentences passed against him for offences punishable under Sections 323, 325 and 302 read with Section 34, IPC.

(2.) The case of the prosecution can be summarised as follows :

(3.) On both the accused pleading not guilty to the charge framed against them by the Court below for the aforementioned offences, the prosecution was permitted to adduce evidence in support of its case. The prosecution examined 23 witnesses as P.Ws. 1 to 23 and got marked 19 documents as Exts. P1 to P19, two Forensic Science Laboratory reports as Exts. C1 and C2 and 13 material objects as MOs 1 to 13. After the close of the prosecution evidence, the accused were questioned under Section 313(1)(b), Cr.PC with regard to the incriminating circumstances appearing against them in the evidence of the prosecution. They denied those circumstances and maintained their innocence.