DR. S.P. MALARKANNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The 1st accused in C.C.No.117/2008 on the files of the Enquiry Commissioner and Special Judge, Kottayam, who is aggrieved by the judgment dtd. 1/11/2009, has preferred this appeal. Respondent is the State of Kerala represented by the Public Prosecutor.

(2.) Heard the learned counsel for the accused/appellant and the learned Public Prosecutor representing the prosecution side.

(3.) Perused the trial court records and the judgment under challenge.