ABDUL GAFOOR ALIAS MANU Vs. STATE OF KERALA

JUDGEMENT

(1.) The accused in C.C No.66 of 2010 on the files of the Judicial First Class Magistrate Court-I, Tirur is the revision petitioner. He was convicted and sentenced by the trial court for the offences under Ss. 457, 380 and 461 of the Indian Penal Code, 1860. In the appeal, his conviction and sentence for the offences under Ss. 457 and 380 of the IPC were confirmed. His Conviction and sentence under Sec. 461 were set aside. The petitioner challenges the said concurrent findings leading to conviction and sentence in this revision, filed under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973.

(2.) As per the order dtd. 17/2/2020 in Crl.M.A No.1 of 2020, additional respondent No.2 who is the defacto complainant was impleaded.

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