SUDEVAN Vs. STATE

JUDGEMENT

(1.) This criminal reference has been registered on the basis of a communication received from the Additional Sessions Judge, Fast Track Court-I, Palakaad through the learned Sessions Judge, Palakkad.

(2.) One Sudevan was the accused in C.C. No. 132/1994 before the Judicial First Class Magistrate Court, Alathur. He was found guilty convicted and sentenced under Section 324 I.P.C by the learned Magistrate.

(3.) An appeal was preferred by the said accused through a counsel and the same was registered before the learned Sessions Judge as Crl.A. No. 34/1997. That appeal was made over by the IInd Addl.Sessions Court, Palakkad and the learned Judge, by judgment dated 16/6/2000, allowed the appeal and set aside the conviction and sentence passed by the lower court, it is reported.