T.T.KUNHIKANNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The 1st accused in C.C.No.5 of 2003 on the files of the Enquiry Commissioner and Special Judge, Kozhikode, has preferred this appeal challenging the conviction and sentence imposed against him in the above case dtd. 11/9/2013. State of Kerala is the respondent herein.

(2.) Heard the learned counsel for the 1st accused/appellant as well as the learned Public Prosecutor.

(3.) Perused the trial court records as well as the verdict under challenge.