ANZAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The conviction and sentence imposed against the 2nd accused as per the judgment dtd. 24/9/2014 in S.C. No.1706/2011 on the files of the Additional District and Sessions Court-V, Kollam are under challenge in this appeal filed under Sec. 374(2) of the Code of Criminal Procedure, 1973, by the 2nd accused. The State of Kerala, represented by the Public Prosecutor is arrayed as the sole respondent herein.

(2.) Even though, this appeal has been filed as early on 1/12/2014, the counsel for the appellant was not available for hearing. Accordingly, Adv.Gayathri Krishnan is appointed as the Amicus Curiae, in this matter. But, her appointment is modified as that of State Brief.

(3.) Heard the learned State Brief, Adv.Gayathri Krishnan, appearing for the appellant and the learned Public Prosecutor, in detail. Perused the verdict under challenge and the records of the trial court.