SUJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in C.C.No.381/2007 on the file of the Judicial First Class Magistrate Court-I, Palakkad and the appellant in Crl.Appeal No.351/2011 on the file of the Additional Sessions Court-III, Palakkad. The offences alleged against the accused pertaining to Crime No.296/2007 of Kuzhalmannam Police Station are under Sections 454 and 394 of the Indian Penal Code (hereinafter referred to as 'the IPC ').

(2.) The prosecution case in brief is as hereunder:-

(3.) On the appearance of the accused, after having heard both sides, the learned Magistrate framed charge under Sections 454 and 394 of the IPC. The charge was read over to which the accused pleaded not guilty.