BIJU ABRAHAM Vs. STATE OF KERALA

JUDGEMENT

(1.) Accused Nos.1 and 2 who were found guilty for the offence punishable under Sec. 354 r/w Sec. 34 of the Indian Penal Code (for short, 'the IPC' hereinafter) in C.C.No.371/2011 on the files of the Judicial First Class Magistrate Court-I, Pathanamthitta, being aggrieved by the said conviction and sentence, had approached the Additional Sessions Court, Pathanamthitta by filing Crl.A.No.11/2023 and by judgment dtd. 31/8/2024, the learned Additional Sessions Judge confirmed the conviction and sentence. Challenging the concurrent verdicts, this revision has been filed.

(2.) Heard the learned counsel for the revision petitioners and the learned Public Prosecutor appearing for the respondent.

(3.) I shall refer the parties in this revision as 'prosecution' and 'accused' for easy reference, hereafter.