P.R.SASI Vs. STATE OF KERALA

JUDGEMENT

(1.) The 3rd and 4th accused in C.C. No.151/2008 on the files of the Court of the Enquiry Commissioner and Special Judge, Kottayam, have filed this appeal, under Sec. 374(1) of the Code of Criminal Procedure, 1973, challenging the conviction and sentence imposed by the Special Judge, against them as per the judgment dtd. 26/4/2010. The State of Kerala, represented by the Public Prosecutor is arrayed as the sole respondent herein.

(2.) Heard the learned counsel for the appellants and the learned Public Prosecutor, in detail. Perused the verdict under challenge, the records of the Special Court as well as the decisions placed by the learned counsel for the appellants.

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