PADMALAYAN Vs. SARASAN

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order passed by the High Court of Kerala at Ernakulam in Criminal Revision Petition No.1831 of 2004, dated 11.10.2012. By the impugned judgment and order, the High Court has confirmed the orders passed by the learned Sessions Judge in Criminal Appeal No.12 of 2011, dated 11.3.2004.

(3.) On a private complaint filed by the respondents herein for offences under Sections 141, 142, 143, 148, 149, 307, 324, 37 and 34 of the Indian Penal Code, 1860 ('the IPC' for short), the learned Magistrate had convicted the appellants herein and had sentenced them to undergo simple imprisonment for a period of two years alongwith fine under Section 324 of the IPC. Being aggrieved by the said order, the accused persons had approached the learned Sessions Judge. The learned Judge, while confirming the conviction of the accused, has modified the sentence to one year simple imprisonment and for payment of Rs.10,000/- as fine on each of the appellants, and, in default, to undergo further simple imprisonment of six months. Aggrieved by the said order, the accused persons had filed a Criminal Revision Petition before the High Court. The High Court, after hearing the parties to the lis, has dismissed the Petition filed by the accused persons. That is how the accused persons are before us in this appeal.