HANEEFA Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners were found guilty for the offences under Sections 341, 323, 447 and 354 of the Indian Penal Code and they were sentenced to undergo simple imprisonment for various terms by the trial court. On appeal, the Appellate Court confirmed the conviction and sentence.

(2.) CRL.M.Appl.No.11897 of 2006 was filed by the revision petitioners as well as Pws.1 and 2 seeking leave to compound the offence and that application was allowed. In the result, the Criminal Revision Petition is allowed, the conviction and sentence imposed on the petitioners are set aside and the petitioners are acquitted under Section 320(8) of the Code of Criminal Procedure.