VINODAN, S/O ACHUTHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This revision petition has been filed against the concurrent finding of guilt,conviction and sentence passed against the revision petitioner.

(2.) The revision petitioner is the first accused in Crime No.208/1998 charge-sheeted by the sub inspector of police, Mattannur,Police station under Sections 143, 147, 148, 323 and 326 read with 149 IPC.

(3.) The prosecution case in short is as follows :