VIJAYAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Accused Nos. 2 and 1 respectively in S.C. No. 776/2004 on the file of the Addl. Sessions Court (Fast Track-II), Alappuzha, are the appellants in these appeals preferred from the Central Prison, Thiruvananthapuram.

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

(3.) On the accused pleading not guilty to the charge framed against them by the court below for the aforementioned offences, the prosecution was permitted to adduce evidence in support of its case. The prosecution altogether examined 21 witnesses as PWs.1 to 21 and got marked 32 documents as Exts.P1 to P32 and 16 material objects as M.Os.1 to 16.