LAWS(KER)-2024-11-150

NIZAR Vs. STATE OF KERALA

Decided On November 29, 2024
NIZAR Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The revision petitioner was the accused in C.C No.22 of 2008 on the file of the Judicial First Class Magistrate Court, Kayamkulam. He was convicted for the offences under Ss. 323 and 354 of the Indian Penal Code ( 'IPC ', in short) and sentenced to undergo simple imprisonment for one month and to pay fine of Rs.1,000.00 under Sec. 323 of IPC and to undergo simple imprisonment for three months and to pay fine of Rs.1,000.00 under Sec. 354 of IPC and in default of payment of fine to undergo simple imprisonment for one month each.

(2.) The appeal preferred by the petitioner was dismissed as per the judgment dated 8.11 2013 in Crl A No.326 of 2011 by the Additional Sessions Court-I, Mavelikkara.

(3.) Before the Trial Court, from the side of prosecution PWs 1 to 6 were examined and Exts P1 to P5 documents were marked. On closing the evidence of the prosecution, the petitioner was examined under Sec. 313(1)(b) of the Code of Criminal Procedure. He denied all the incriminating circumstances brought out against him in the prosecution evidence. DW1 was examined and Exts D1 to D12 documents were marked from the side of the petitioner.