NARAYANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This revision petition has been filed under Ss. 397 and 401 of Code of Criminal Procedure (hereinafter referred to as Cr.P.C. for convenience), challenging conviction and sentence imposed by the Judicial First Class Magistrate Court, Alathur in C.C.No.250/2006 dtd. 16/8/2011 and also in Crl.A.No. 463/2011 dtd. 7/1/2016 on the files of the Additional District and Sessions Judge-III, Palakkad.

(2.) The revision petitioner is the accused in the above case. The respondent herein is the State of Kerala.

(3.) Heard the learned counsel for the revision petitioner and also the learned Public Prosecutor.