AMJAD KHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Revision Petition has been filed challenging the judgment of the Judicial First Class Magistrate Court-I, Manjeri in C.C.No.855/2004 dtd. 03/03/2006 and the judgment of Sessions Court, Manjeri in Crl.A.No.140/2006 dtd. 19/01/2010.

(2.) The revision petitioner was the accused No.1 in C.C.No.855/2004. The offences alleged against him were under Ss. 406 and 420 r/w 34 of the IPC. The learned Magistrate after full-fledged trial found the revision petitioner guilty under Sec. 406 of the IPC. He was convicted for the said offence. He was sentenced to undergo simple imprisonment for two years and to pay a fine of Rs.5,000.00 in default to suffer simple imprisonment for six months.

(3.) The appeal preferred by the revision petitioner was dismissed by the Sessions Court. Challenging the judgment of the learned Magistrate as well as the Sessions Court, this criminal revision petition has been preferred.