ATHANASERI MUHAMMED, S/O. HAMSA, KUNIPPALA POTHUKALLU, NILAMBUR TALUK, MALAPPURAM DISTRICT Vs. THE SUB INPSECTOR OF POLICE, AREA CODE AND STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM

JUDGEMENT

(1.) THIS revision petitioner was concurrently found guilty and convicted of the offence punishable under Sec. 379 r/w 34 IPC. He was sentenced to R.I. for two years. This revision is filed challenging the conviction and sentence passed against him. Learned counsel for the revision petitioner submits that now the revision petitioner is leading a decent and dignified life and no crime has been registered for the last about 13 or 14 years. The report obtained from the Addl. District Probation Officer shows that the petitioner was involved in two other crimes. In one case, CC 419/1997 of J.F.C.M., Perinthalmanna, he was convicted for the offence under Sec. 379 IPC and was sentenced to imprisonment for 1= years. Another crime, Crime No. 397/1996 of Nilambur Police Station was pending before J.F.C.M., Nilambur as CC 60/1997, which also was registered under Sec. 379 IPC. Warrant is still pending against him in that case. Hence, considering the report of the Addl. District Probation Officer, the following directions are issued : -

(2.) This Crl.R.P. is disposed of as above.