AZEEZ Vs. STATE OF KERALA

JUDGEMENT

(1.) Leave granted.

(2.) The Appellant was convicted by the Trial Court under Sections 304A , 279 and 337 of the Indian Penal Code and was sentenced to undergo simple imprisonment for one year under Section 304A . He was further sentenced to undergo simple imprisonment for three months under Section 279 and three months under Section 337 of the IPC. However, the sentences were directed to run concurrently.

(3.) The Appellant filed an appeal before the Additional Sessions Judge, (Fast Track Court) No. 1, Thrissur, which was dismissed. Thereafter, he filed a revision before the High Court which was also dismissed. The Appellant is thus before this Court.