PRAKASAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioners, who are accused Nos.2 and 3 in C.C. 1434/2003 on the file of JFCM I, Aluva for offences punishable under S.457, 380 and 461 read with S.34 IPC, challenge the conviction entered and sentence passed against them concurrently by the courts below.

(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 Trial Court for the aforementioned offences, the prosecution was permitted to adduce evidence in support of its case. The prosecution altogether examined 9 witnesses as PWs. 1 to 9 and got marked 7 documents as Exts. P1 to P7 and chisel as MO 1.