M.G.AJAYKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal has been filed under Sec. 374(2) of the Code of Criminal Procedure, 1973, by the accused in C.C. No.169/2016 on the files of the Court of the Enquiry Commissioner and Special Judge, Muvattupuzha, challenging the conviction and sentence imposed by the Special Judge as per the judgment dtd. 30/11/2017. The State of Kerala, represented by the Public Prosecutor is arrayed as the sole respondent herein.

(2.) Heard the learned senior counsel for the appellant and the learned Public Prosecutor, in detail. Perused the verdict under challenge, the records of the trial court as well as the decisions placed by the learned senior counsel for the appellant.

(3.) Parties in this appeal shall be referred as 'accused' and 'prosecution', hereafter.