RAMACHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner was the accused in CC No. 118 of 2000 on the file of the Judicial First Class Magistrate Court-I, Palakkad and the appellant in Crl.Appeal No. 107 of 2002 on the file of the Additional Sessions Court, Fast Track Court No.III, Palakkad. The offences alleged against the accused are punishable under Sections 324 and 326 of the Indian Penal Code (hereinafter referred to as, " IPC ").

(2.) By the judgment dated 23.03.2002, the learned magistrate convicted and sentenced the accused to undergo simple imprisonment for a period of six months and to pay a fine of Rs.1,000/- and in default of payment of fine to undergo simple imprisonment for one month more for the offence punishable under Section 324 of the IPC. For the offence under Section 326 of the IPC, the accused was convicted and sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs.2,000/- and in default of payment of fine to undergo simple imprisonment for a period of two months more.

(3.) Assailing the conviction and sentence, the accused preferred appeal before the appellate court. The appeal was dismissed on 06.04.2006 confirming the conviction and sentence imposed by the trial court.