STATE OF KERALA Vs. SADASIVAN PILLAI

JUDGEMENT

(1.) THESE appeals are against the order of acquittal passed by the Additional Second Class Magistrate of Trivandrum in C.C. 19/58 and 21/58 on his file. Both the cases relate to the same incident. C.C. 19/58 arose on a private complaint filed by the appellant against the two accused for offences under Sections 448, 452 and 341 of the Indian Penal Code. The prosecution case is as follows:

(2.) BEFORE dealing with the evidence in the case, I shall refer to the findings of the learned Magistrate which by themselves make it clear that the order of acquittal is improper and unsustainable. The relevant findings are the following: -