STATE OF KERALA Vs. K M MARIAM

JUDGEMENT

(1.) Crl. RP No. 3304 of 2007 is filed by the State challenging the discharge of accused Nos. 7 and 8 in SC No. 79/2007 on the file of the Sessions Court, Kottayam for an offence under S.7 and punishable under S.4 of the Kerala Prohibition of Ragging Act, 1998 ('the Ragging Act' for short). Crl. RP Nos. 3800 of 2007 and 1052 of 2008 have been filed by accused Nos. 7 and 8 respectively challenging the order passed by the Sessions Court below refusing to discharge them for the offences under the Indian Penal Code.

(2.) THE PROSECUTION CASE

(3.) THE COGNIZANCE AND POST COGNIZANCE EVENTS