ASHOKAN Vs. STATE OF KERALA

JUDGEMENT

(1.) These two appeals are by the two who stand convicted and sentenced by the Court of Session for offences punishable on different counts in relation to the alleged murder of the victim as alleged by the prosecution. The other accused stands acquitted by the court below.

(2.) Heard the learned senior advocate for the first accused, the learned advocate for the second accused and the learned public prosecutor. We have gone through the entire material evidence. The learned counsel appearing for the appellants and the learned public prosecutor had argued the matter quite in extenso, on different aspects of the case.

(3.) The alleged victim of the incident was found by PW 10, lying in shallow waters, in a paddy field amidst a coconut grove. Following the statement given by the father of that victim, investigation followed the registration of that crime. Thereafter, the father of the deceased sought for an investigation, indicting the first accused, a close relative of the deceased. The final report was laid on conclusion of the investigation that followed.