N.PONNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The accused in C.C.No.25 of 2008 on the files of the Enquiry Commissioner and Special Judge, Kottayam, has filed this Criminal Appeal under Sec. 374 of the Code of Criminal Procedure ('Cr.P.C' for short hereafter) challenging the conviction and sentence imposed against him in the above case dtd. 11/2/2010 arraying State of Kerala represented by the Dy.S.P, VACB as the respondent.

(2.) Heard the learned counsel for the appellant/accused and the learned Special Public Prosecutor appearing for the VACB.

(3.) Perused the records of the Special Court and the judgment under challenge.