NOUFAL Vs. STATE OF KERALA

JUDGEMENT

(1.) The accused in S.C. No.190/2017 on the files of the Special Court for the trial of cases relating to atrocities and sexual violence towards women and children, Kozhikode, has filed this appeal, under Sec. 374 of the Code of Criminal Procedure, 1973 [hereinafter referred as 'Cr.P.C.' for short], challenging the conviction and sentence imposed by the Special Judge, against him as per the judgment dtd. 11/2/2019. The State of Kerala, represented by the Public Prosecutor is arrayed as the respondent herein.

(2.) Since the advocate who filed this appeal has relinquished the vakalath, Adv.Anna Linda Eaden, was appointed as the State Brief to argue the matter. Heard the learned State Brief for the appellant and the learned Public Prosecutor, in detail. Perused the verdict under challenge and the records of the Special Court.

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