PRAKASH Vs. STATE OF KERALA

JUDGEMENT

(1.) The judgment of conviction and order of sentence passed against the sole accused in S.C. No.701/2018 on the file of the Additional Sessions Court-II, Pathanamthitta, for offences punishable under Ss. 449 and 302 of the Indian Penal Code are under challenge in this appeal.

(2.) The prosecution case in brief is as follows:-

(3.) On completion of the investigation, the final report was submitted before the Judicial First Class Magistrate's Court, Adoor. As the case was one triable exclusively by the Court of Session, the learned Magistrate after complying with all the necessary formalities committed the case to the Sessions Court, Pathanamthitta.