BENSON Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the first accused in C.C. No. 158 of 2004 on the files of the Court of the Judicial Magistrate of First Class, Chavakkad.

(2.) The trial court convicted the revision petitioner under Sections 379 and 414 of the Indian Penal Code (for short 'the I.P.C.') and sentenced him thereunder to rigorous imprisonment for two years and a fine of Rs. 1,000/- under Section 379 I.P.C. and rigorous imprisonment for two years under Section 414 I.P.C. The above conviction and sentence were confirmed by the appellate court as per judgment in Crl.A. No. 533 of 2012. Aggrieved by the said conviction and sentence, this revision petition has been filed.

(3.) Heard.