ASOKAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Being aggrieved by the Judgment dated 23rd July 2011 rendered by the learned Additional Sessions Judge- 1, Alappuzha in Sessions Case No.653/2008, the appellants (hereinafter referred to as accused) have preferred these appeals.

(2.) The prosecution case in a nutshell could be stated thus:

(3.) The accused were charged and tried for offences punishable under sections 120B, 109, 448, 323, 324, 326, 307 and 302 read with section 34 of the Indian Penal Code (for short, hereinafter referred to as 'IPC').