LIMU VINCENT Vs. STATE OF KERALA

JUDGEMENT

(1.) The sole accused in S.C.No.648/2013 on the files of the First Additional Sessions Court, Ernakulam, has filed this appeal challenging the verdict in the said case dtd. 21/6/2016.

(2.) Heard the learned counsel for the appellant/accused and the learned Public Prosecutor appearing for the prosecution in detail. Perused the relevant records and the impugned verdict.

(3.) Here the prosecution filed final report alleging commission of offences punishable under Ss. 279, 337 and 304 of Indian Penal Code ( 'IPC ' for short) as well as under Ss. 185A, 146 r/w 196 of the Motor Vehicles Act ('MV Act' for short), by the appellant/accused.