SAHADEVAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The sole accused in S.C. No. 26 of 2007 on the files of the Additional Sessions Judge, Fast track Court (Adhoc - II) Kottayam has come up with this appeal challenging the conviction and sentence imposed against him, by the said court finding that he has committed offence punishable under Sec. 324 of the Indian Penal Code. The respondent herein is the State of Kerala.

(2.) Heard the learned counsel for the appellant/accused as well as the learned Public Prosecutor in detail.

(3.) The points arise for consideration are as follows:-