C.SASIDHARAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) Accused Nos.1 and 2 in C.C. No.29 of 2009 on the files of Enquiry Commissioner and Special Judge, Thiruvananthapuram, have filed these appeals under Sec. 374 of the Code of Criminal Procedure, 1973, challenging the conviction and sentence imposed by the Special Judge, against them as per the judgment dtd. 31/12/2013. The State of Kerala, represented by the learned Public Prosecutor is arrayed as the respondent herein.

(2.) Heard the learned State Brief appearing for accused No.1, since the counsel for the 1st accused relinquished his engagement. Also heard the learned counsel for the 2nd accused and the learned Public Prosecutor. I have gone through the verdict impugned and the records of the Special Court.

(3.) Parties in these appeals shall be referred as 'accused' and "prosecution', hereafter.