RAJU THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The 1st accused in S.C. No.1075/2003 on the files of the First Additional Sessions Court, Kollam, has filed this appeal under Sec. 374(2) of the Code of Criminal Procedure, 1973, challenging the conviction and sentence imposed by the Sessions Judge as per the judgment dtd. 2/12/2006. The State of Kerala, represented by the Public Prosecutor is arrayed as the sole respondent herein.

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

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