RAVEENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) IN this appeal preferred from the Central Prison, Viyyoor, the appellant who was the accused in the Sessions Case No. 422/2004 on the file of the Additional Sessions Court, North Paravur for offences punishable under S.489B and S.489C read with S.34 IPC, challenges the conviction entered and the sentence passed against him by the said Court for the aforesaid offences.

(2.) THE case of the prosecution can be summarised as follows:

(3.) OUT of the two accused persons, the second accused, Ravindran, (the appellant herein) alone stood trial since the first accused was allegedly absconding.