(1.) THE revision petitioner (M. Moidu) who was the sole accused in SC 72 of 1993 on the file of the Addl. Asst. Sessions Court, Thalassery challenges the conviction entered and the sentence passed against him for an offence punishable under S.306 IPC as confirmed by the Sessions Judge, Thalassery in the judgment dated 18/05/1994 in Crl. Appeal No. 256 of 1994.
(2.) THE CHRONOLOGICAL EVENTS The following is the chronological narration of the facts and events as unfolded by the oral and documentary evidence:
(3.) THE only point which arises for consideration in this Revision is as to whether the conviction entered and the sentence passed against the revision petitioner suffer from any illegality, irregularity or impropriety so as to warrant interference by this Court.
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