APPUKUTTAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The four accused persons in S.C. No. 34 of 2002 on the file of the Addl. District and Sessions Court (Adhoc) II, Kottayam, are the appellants in this appeal. The appellants challenge the conviction entered and the sentence passed against them for an offence under Section 451 read with Section 34 I.P.C.

(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 court below for offences punishable under Sections 451 and 304 I.P.C. read with Section 34 I.P.C., 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 9 documents as Exts.P1 to P9 and a lungi and shirt as Mos 1 and 2.