KOTTAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The question raised in this petition is whether the petitioners were rightly convicted of an offence under S.341 of the Penal Code.

(2.) The facts, shortly stated, are as follows:

(3.) The petitioners denied the offence and their plea was that a false case was got up because of political rivalry. Accepting the evidence of the prosecution witnesses the learned Magistrate found the petitioners guilty and convicted them for an offence under S.341, I.P.C. and sentenced each of them to pay a fine of Rs. 15/-. The finding of the court below is fully supported by the evidence on record and it was not seriously challenged by the learned counsel for the defence.