SUBASH @ ACHU Vs. STATE OF KERALA

JUDGEMENT

(1.) The sole accused in S.C.No.378/2012 on the files of Additional Sessions Judge, Pala, assails conviction and sentence imposed against him as per judgment dtd. 27/1/2014 in this appeal. Respondent is the State of Kerala.

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

(3.) I shall refer the parties in this appeal as 'prosecution' and 'accused' hereafter for easy reference.