AYYAPPAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner was prosecuted for the offences under sections 308 and 326 of the Indian Penal Code (for short, the 'IPC'). The Trial Court acquitted him for offence under section 308 IPC, but convicted him under section 326 IPC. The petitioner was sentenced to undergo rigorous imprisonment for three years. The appeal filed by the petitioner against his conviction under section 326 IPC was dismissed by the learned Sessions Judge. Thereafter, the petitioner filed revision petition before the High Court. The High Court partly allowed the revision petition and reduced the sentence to rigorous imprisonment for two years. Being aggrieved, the petitioner preferred this special leave petition.

(2.) Application for impleadment is allowed.

(3.) Cause title be amended accordingly.