LAIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioners, two in number, filed this revision aggrieved by their conviction and sentence by the Judicial First Class Magistrate, Idukki in C.C No.382/2002, which were upheld in appeal by the Additional Sessions Court (Adhoc)-II, Thodupuzha in Crl.A.No.63/2005.

(2.) The 1st petitioner was found guilty of commission of offence under Ss. 326, 324 and 323 I.P.C., and the 2nd petitioner for the commission of offence under Ss. 323 and 324 I.P.C. Accordingly, the 1st petitioner was awarded a sentence of simple imprisonment for six months and fine Rs.3000.00 under Sec. 326 I.P.C and simple imprisonment for one month each and fine Rs.1000.00 each under Ss. 324 and 323 I.P.C. The 2nd petitioner was sentenced to undergo simple imprisonment for one month each and fine Rs.1000.00each under Ss. 323 and 324 I.P.C.

(3.) Though the petitioners preferred appeal before the Sessions Court, Thodupuzha as Criminal Appeal No.63/2005, the learned Additional Sessions Judge (Adhoc)-II, Thodupuzha declined to interfere, and thus, dismissed the appeal.