BABY Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in C.C. No. 1333/08 on the files of the Court of the Judicial Magistrate of First Class, Perumbavoor.

(2.) The revision petitioner was convicted by the trial court under Sec. 420 IPC and sentenced to rigorous imprisonment for 1 year. In the appeal filed against the said conviction and sentence, the Appellate Court allowed the appeal and remitted the case to the trial court. Aggrieved by the said judgment of the Appellate Court remanding the case to the trial court, this revision petition has been filed.

(3.) The case of the prosecution can be briefly stated as follows: - -