STATE OF KERALA Vs. BALAN, S/O KUNHATHAN

JUDGEMENT

(1.) This appeal is preferred by the State of Kerala challenging the verdict of the Additional District and Sessions Judge (Adhoc ­ II), Manjeri in S.C. No.333 of 2009 dated 28/05/2010 arising out of Crime No. 49 of 2009 of Vengara Police Station by which the accused who were three in number were acquitted of all charges. Accused were charged with offences under Sections 120B, 302, 201, 316 read with Section 34 of the Indian Penal Code, 1860 (for short 'IPC').

(2.) Prosecution case is as follows:

(3.) Prosecution examined PW1 to PW30 as witnesses, marked documents Exts.P1 to P39 and identified MO1 to MO8 objects. The accused were questioned under Section 313 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') and they denied all incriminating circumstances appearing against them. No defence evidence was adduced.