ABDUL KAREEM Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in C.C.No.1804 of 2003 on the files of the Court of the Judicial Magistrate of First Class -II, Ernakulam.

(2.) The trial court convicted the revision petitioner under 324 I.P.C. read with Section 34 I.P.C. and sentenced him thereunder to simple imprisonment for two years and to pay a fine of Rs.6,000/-. In the appeal, the conviction was confirmed and the sentence was modified and reduced to simple imprisonment for one month and a fine of Rs.6,000/-. Aggrieved by the said conviction and sentence, this Revision Petition has been filed.

(3.) Heard.