RENJISH @ VIKRAMAN, Vs. THE STATE OF KERALA

JUDGEMENT

(1.) THE revision petitioners who are accused Nos.1 to 4 in C.C. No. 762/02 on the file of JFCM, Chavakkad for offences punishable under Sections 341, 323 and 324 IPC, challenge the conviction entered and the sentence passed concurrently against them by the courts below for the aforesaid offences. For the conviction under Sections 341, 323 and 324 IPC, each of them was sentenced to simple imprisonment for one month, three months and six months respectively. The said conviction was confirmed in appeal. Hence, this revision.

(2.) THE case of the prosecution can be summarised as follows:

(3.) THE accused denied the incriminating circumstances put to them and maintained their innocence. They did not adduce any defence evidence.