ANILDAS @ JEERAKAM ANIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal has been preferred by the appellant challenging the verdict of the Additional Sessions Judge, Fast Track-II, Thiruvananthapuram in S.C. No. 974 of 2006 dated 24/07/2013, by which he was found guilty under Sections 302 read with Section 34 and Section 326 of the Indian Penal Code, 1860 (for brevity 'IPC') and also for offence under Section 3 of the Explosive Substances Act, 1908 and was sentenced to undergo imprisonment for life, rigorous imprisonment for 10 years and a fine of Rs. 50,000/-, in default of which to undergo simple imprisonment for one year and rigorous imprisonment for 10 years respectively for the above-mentioned offences.

(2.) The case has the following background:

(3.) Prosecution case, in brief, is as follows: