S. RADHAKRISHNAN Vs. DEPUTY SUPERINTENDENT OF POLICE VIGILANCE

JUDGEMENT

(1.) The sole accused in C.C. No.26/2006 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. 26/3/2013. The Deputy Superintendent of Police, VACB, Wayanad and the State of Kerala, represented by the Special Public Prosecutor are arrayed as the respondents herein.

(2.) Heard the learned 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.