UNNI ALIAS ULLAS KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners have been held guilty under Section 332 read with Section 34 of Indian Penal Code and sentenced to undergo simple imprisonment for one year vide order dated 22nd October, 1996 passed by the Chief Judicial Magistrate, Kozhikode. The appeal carried against the order aforesaid was dismissed by the learned I Additional Sessions Judge, Kozhikode vide order dated 6th August, 1998. It is against these two orders that the present revision has been filed.

(2.) The allegation against the petitioners is that they voluntarily caused hurt to P.W.1 in discharge of his duty as a public servant and also prevented him from discharging his such duty.

(3.) Without joining issues on the merits of the case, the learned counsel for the petitioners states that the petitioners have already suffered a protracted trial spanned over a period of more than thirteen years and, therefore, the petitioners may not be sent to serve a jail term at this stage.