M.KESAVA Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 8th day of April, 2026 The sole accused in C.C. No.40/2004 on the files of the Court of the Enquiry Commissioner and Special Judge, Kozhikode, 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 by the Special Judge, against him as per the judgment dtd. 14/10/2010. The State of Kerala, represented by the Special Public Prosecutor is arrayed as the respondent herein.

(2.) Heard the learned senior counsel for the appellant and the learned Special 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.