XAVIER S/O. MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) IN this appeal, filed under Sections 374 and 382 of the Code of Criminal Procedure Code, the appellant who was the sole accused in S.C. No.104 of 2001 on the file of Sessions Court, Kottayam, challenges the conviction entered and the sentence passed against him for offences punishable under Sections 452, 354 and 506 Part (ii) of IPC.

(2.) THE case of the prosecution can be summarised as follows:

(3.) AFTER the close of the prosecution evidence, the accused was questioned under Section 313(1) 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.