SUDEVAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioners 1 to 3 are accused 1 to 3 respectively in CC.No.820/1996 on the file of the Judicial First Class Magistrate-I, Attingal.

(2.) By judgment dated 16.09.2000 the learned Magistrate convicted and sentenced the accused to undergo simple imprisonment for one month for the offences punishable under Section 341 read with Section 34 of the Indian Penal Code and sentenced the accused to undergo simple imprisonment for six months for the offences punishable under Section 324 read with Section 34 of the Indian Penal Code. No separate sentence was awarded for the offences punishable under Section 323 of IPC. Being aggrieved, the accused 1 to 3 preferred Criminal Appeal No.408/2000 before the Sessions Court, Thiruvananthapuram. The learned Additional Sessions Judge, Fast Track Court-I, Thiruvananthapuram, to whom the case was made over for hearing and disposal, dismissed the appeal confirming the conviction and sentence imposed by the trial court by judgment dated 07.03.2006. Challenging the conviction and sentence, the revision petitioner is before this Court.

(3.) The prosecution case in brief is hereinbelow:-