R. ASHOK KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 1st accused in these cases.

(2.) Heard the learned counsel for the petitioner and the learned Standing Counsel for the CBI.

(3.) The petitioner is mainly attacking the Final Report in these cases on the ground that he was suffering from legal insanity at the time when the offences had allegedly taken place. It has been pointed out that he was a chronic alcoholic and due to continued alcoholism, he became totally insane both medically as well as legally.