SHIBIN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellants who are two brothers, were charge sheeted by the Sub Inspector of Police, Melukavu Police Station for offences punishable under S.308 and 324 r/w S.34 IPC.

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

(3.) On the appellants pleading not guilty to the charge framed against them by the Court below 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 5 documents as Exts. P1 to P5 and two material objects as MOs 1 and 2.