JOY, S/O. SELVAN, PUTHUVAL PUTHENVEEDU, VIKALANGA COLONY, VALLAKKADAVU WARD MUTTATHARA VILLAGE, THIRUVANANTHAPURAM, Vs. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM

JUDGEMENT

(1.) THE petitioners are the accused in Calendar Case No. 32/1994 before the Chief Judicial Magistrate's Court, Thiruvananthapuram. They were prosecuted for offences punishable under Sections 324 and 326 read with Section 34 of the Indian Penal Code. Paragraph 2 of the judgment of the Magistrate, which contains the prosecution case, reads as follows:

(2.) AFTER arguing for some time, the learned counsel for the petitioners confines his argument for leniency in the matter of punishment. He submits that, as is evident from the judgments, the petitioners are very young and instead of imprisonment, the fine amounts may be increased. The counsel suggests that the petitioners would pay fine at the rate of Rs. 15,000/ - (Rupees fifteen thousand only) each, if the sentence of imprisonment is avoided.

(3.) I have heard the learned Public Prosecutor also. Taking into account the facts and circumstances of the case, I dispose of this Criminal Revision Petition as follows: