(1.) The sole accused in C.C. No.44/2004 on the files of the Enquiry Commissioner and Special Judge, Thiruvananthapuram, has filed this appeal under Sec. 374(2) of the Code of Criminal Procedure, 1973 [hereinafter referred as 'Cr.P.C.' for short], challenging the conviction and sentence imposed against him by the Special Judge as per the judgment dtd. 14/2/2008. 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, records of the trial court and the decisions placed by both sides.
(3.) Parties in this appeal shall be referred as 'accused' and 'prosecution', hereafter.
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