SHEEJA Vs. VINOD

JUDGEMENT

(1.) The appeal is filed by the State challenging judgment dated 5/11/2009 in SC No.49/2008 of the Sessions Court, Alappuzha by which the accused had been acquitted for offence charged under Sections 302, 323 and 324 r/w 34 of I.P.C. Crl.Revision Petition has been filed by wife of the deceased against the very same judgment of acquittal.

(2.) The short facts of the case are as under:-

(3.) In order to prove the aforesaid case, prosecution examined PW1 to PW17 and relied upon Exts.P1 to P26. MO1 to MO9 were the material objects produced and proved. Defence relied upon the oral testimony of DW1 to DW4 and marked Exts.D1 to D9.