STATE OF KERALA Vs. SHIYAS

JUDGEMENT

(1.) STATE is the appellant and aggrieved by the order of acquittal passed against the respondents,who will be referred to as A1 and A2 in this Judgment,the appellant/State has chosen to prefer the present appeal.

(2.) ACCUSED 1 and 2 were tried before the Sessions Judge,Thodupuzha on a charge that they in furtherance of their common intention caused the death of Kareem by the first accused stabbing him with a knife,M.O.1,on his left axilla and chest on the instigation of his father A2.

(3.) ON receipt of the requisition,PW 7,the Assistant Surgeon,Government Hospital,Thodupuzha conducted post mortem over the dead body of Kareem and found the following antemortem injuries: