KASIM S/O. MOHAMMED Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal is preferred by the the victim Kasim who is the father of Nishad Babu the deceased herein, challenging the judgment of acquittal passed by the Additional District and Sessions Judge (Ad hoc-I), Palakkad Division dated 07/11/2012 in S.C. No. 382 of 2010 arising out of Crime No. 564 of 2007 of Ottappalam Police Station.

(2.) Prosecution case is as follows:

(3.) To prove the case, prosecution examined PW1 to PW16 as witnesses, marked Exts.P1 to P18 documents and identified MO1 to MO9 material objects. After the closing of prosecution evidence, the accused were questioned under Section 313 of the Code of Criminal Procedure, 1973 (for short ' Cr.P.C .'). They pleaded innocence. DW1 was examined from the side of defence. Exts.D1 to D3 were marked as contradictions.