JIJO VARGHESE Vs. SIBI THOMAS

JUDGEMENT

(1.) This revision is filed challenging concurrent findings of guilt of the revision petitioner by Judicial First Class Magistrate Court- II, Thodupuzha (for short "the trial court") in S.T. No. 16/2015 and IIIrd Additional District and Sessions Judge, Thodupuzha (for short "the appellate court") in Crl. Appeal No. 112/2017 and the orders of conviction and sentence passed consequent to that.

(2.) The learned counsel for the revision petitioner failed to point out any jurisdictional error by which the judgments of the courts below suffer. Therefore this Court has no authority to exercise revisional jurisdiction.

(3.) The learned counsel for the revision petitioner has sought for grant of time for paying the fine imposed on him by the judgments assailed. This Court finds that the trial court has convicted and sentenced the revision petitioner with substantive sentence of simple imprisonment for a period of one year and to pay compensation of Rs.4,00,000.00 under Sec. 357(3) of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.) and directed him to undergo simple imprisonment for a period of three months in case of his default to pay compensation. In the appeal preferred against, the appellate court has allowed the appeal partly and modified the substantive sentence to imprisonment till rising of the court. The direction to pay Rs.4,00,000.00 as compensation and the default sentence imposed are maintained.