DR. CK.RAMACHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The sole accused in C.C. No. 29 of 2004 on the les of the Court of Enquiry Commissioner and Special Judge, Kozhikode, has led this appeal under Sec. 374 of the Code of Criminal Procedure (for short, 'CrPC'). He assails the conviction and sentence imposed on him in the above case by judgment dtd. 19/3/2010.

(2.) Heard the learned counsel for the appellant/accused and the learned Public Prosecutor appearing for the Vigilance/prosecution in detail.

(3.) I shall refer the parties in this appeal as 'prosecution' and' accused' hereinafter.