ROBINSON Vs. STATE OF KERALA

JUDGEMENT

(1.) The sole accused in S.C. No.557/2007 on the files of the Additional Sessions Court (Fast Track Court-I), Thiruvananthapuram, has filed this appeal, under Sec. 374(2) of the Code of Criminal Procedure, 1973, challenging the conviction and sentence imposed against him by the Additional Sessions Judge as per the judgment dtd. 19/12/2011, finding him guilty for the offences punishable under Ss. 337, 338, 304A of the IPC as well as under Sec. 3 read with 181 of the Motor Vehicles Act, 1988 [hereinafter referred as 'MV Act' for short]. The State of Kerala, represented by the Public Prosecutor is arrayed as the sole respondent herein.

(2.) Heard the learned counsel for the appellant and the learned Public Prosecutor, in detail. Perused the verdict under challenge and the records of the trial court.

(3.) Parties in this appeal shall be referred as 'prosecution' and 'accused', hereafter.