VIJAYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This criminal revision petition is directed against the judgment of the Sessions Court, Thalassery in Crl.Appeal No.66/2010 dated 14.10.2014 whereby the learned Additional Sessions Judge-I, Thalassery dismissed the appeal confirming the judgment of conviction and sentence rendered by the learned Judicial First Class Magistrate, Taliparamba in C.C.No.670/2004 dated 22.1.2010.

(2.) The offences alleged against the accused are under Sections 447 , 341 , 323 and 354 of the Indian Penal Code (hereinafter referred to as 'the IPC ').

(3.) During the trial of the case, PWs.1 to 7 were examined and marked Exts.P1 to P4 on prosecution side. On closing the evidence of the prosecution, the accused was questioned under Section 313(1)(b) of Cr.P.C. He denied all the incriminating circumstances appearing in the evidence against him.