K.P.RAJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Revision Petition has been filed against the conviction and sentence passed in Crl.A.No.240/2006 dated 24.01.2008 of the Additional District and Sessions Judge (Ad Hoc) Fast Track Court-II, Pathanamthitta.

(2.) Prosecution case in short is as follows:

(3.) On the side of the prosecution, PWs 1 to 14 were examined and Exts.P1 to P10 were marked. After the closure of prosecution evidence, accused was questioned under Section 313 Cr.P.C. He denied all the facts and circumstances put to him. Thereafter, on hearing both sides, the learned Magistrate found the revision petitioner/accused guilty and convicted and sentenced him to undergo simple imprisonment for three months for the offence under Section 279 IPC and further to undergo simple imprisonment for one year for the offence under Section 304(A) IPC. Both sentences were directed to run concurrently. Against which, Crl.A.No.240/2006 was filed. Aggrieved by the concurrent finding of guilt of conviction and sentence, the revision petitioner/accused came up in revision for the various grounds stated in the memorandum of revision.