A.V. PRAKASHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) IN this revision preferred from the Central Prison, Kannur, the revision petitioner who was the 4th accused in S.C. 96 of 1997 on the file of the Sessions Judge, Kasargaod for offences punishable under Sections 397 and 323 read with Section 34 I.P.C. challenges the conviction entered and the sentence passed concurrently by the courts below for the aforesaid offences.

(2.) THE case of the prosecution as unravelled by the prosecution evidence is as follows:

(3.) AFTER the close of the prosecution evidence, the accused was questioned under Section 313(1)(b) Cr.P.C. with regard to the incriminating circumstances appearing against him in the evidence for the prosecution. He denied those circumstances and maintained his innocence. He did not adduce any defence evidence when called upon to do so.