STATE OF KERALA Vs. SUDHEER

JUDGEMENT

(1.) Crl.Appeal No.1556/2007 has been filed by the State of Kerala challenging the judgment of the Assistant Sessions Court, Tirur, in S.C.No.78/2004 dtd. 28/2/2018 whereby the Assistant Sessions Court acquitted the sole accused of the offence punishable under Sec. 304(ii) of the Indian Penal Code ('IPC' for short hereafter) while convicting and sentencing him for the offences punishable under Ss. 279, 337, 338 and 304(A) of IPC.

(2.) During the pendency of this appeal before this Court, at the instance of the prosecution, the accused, who had been convicted and sentenced for the offences punishable under Ss. 279, 337, 338 and 304(A) of IPC, had filed an appeal before the Sessions Court, Manjeri, challenging the said conviction and sentence vide Crl.Appeal No.326/2005. However, regardless of the pendency of Crl.Appeal No.1556/2007 before this Court, the learned Sessions Judge dismissed the appeal at the instance of the accused, as per judgment dtd. 28/2/2018 in Crl.Appeal No.326/2005,

(3.) Crl.R.P.No.674/2018 has been filed challenging the said verdict.