ABRAHAM ALIAS KUTTAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners were found guilty by the trial court for the offences under Sections 326 and 324 of the Indian Penal Code. On appeal by the accused, the Appellate Court set aside the conviction under Section 326 and confirmed the conviction under Section 324 of the Indian Penal Code.

(2.) Crl.M.A.No.12588 of 2006, filed by Pws.1 to 4 who are the injured persons as well as the revision petitioners for grant of leave to compound the offence was allowed. Accordingly, 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. This application is filed under Section 320(6) of the Code of Criminal Procedure for granting leave to compound the offence under Section 324 of the Indian Penal Code. The application is signed by Pws.1 to 4 who are the injured persons as well as by the revision petitioners/accused.

(3.) The trial court convicted and sentenced the petitioners for the offences under Sections 326 and 324 of the Indian Penal Code. On appeal by them, the conviction under Section 326 was set aside and the conviction under Section 324 was confirmed.