DEVARAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS revision petition is directed against a concurrent verdict of guilty, conviction and sentence in a prosecution under Sections 279 and 337 I. P. C.

(2.) THE petitioner faces a sentence of S. I. for a period of three months and to pay a fine of Rs. 1,000/- under Section 279 and a sentence of S. I. for three months and a fine of Rs. 500/- for the offence under section 337 I. P. C. THE substantive sentences have been directed to run concurrently.

(3.) THE courts below, on an anxious consideration of all the relevant inputs, concurrently came to the conclusion that the prosecution has succeeded in establishing all ingredients of the offences punishable under sections 279 and 337 I. P. C. Accordingly they proceeded to pass the impugned concurrent judgments.