ABHILASH, S/O APPUKUTTAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The accused was prosecuted for the offence punishable under Section 308 of the Indian Penal Code. He was found guilty. He was therefore convicted and sentenced to suffer rigorous imprisonment for five years.

(2.) The prosecution story runs thus:

(3.) The court before which the final report was laid, took cognizance of the offence and finding the offence to be exclusively triable by a Court of Sessions, committed the case to Sessions Court, Kottayam under Section 209 of Cr.P.C. after following the necessary procedures. The said court made over the case to Additional District and Sessions Court, Fast Track (Adhoc)-II, Kottayam for trial and disposal.