JAYARAJAN KUNHIKANNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Under challenge in this revision petition is the conviction and sentence rendered against the revision petitioner under Ss. 457 and 354 of the Indian Penal Code (hereinafter referred to as 'IPC' for short).

(2.) The revision petitioner is the sole accused in CC No.392 of 2008 on the files of the Judicial First Class Magistrate Court, Payyannur. He stood trial before that court for committing an offence punishable under Ss. 457 and 354 of IPC.

(3.) The prosecution case is that on 6/5/2008 at about 11:00 p.m., the accused committed lurking house trespass, by entering into the house in possession of PW2 and thereafter, assaulted PW2 and tried to outrage her modesty.