HANEEFA S/O. KUNCHEEDU Vs. STATE OF KERALA

JUDGEMENT

(1.) THE revision petitioner, who was the accused in C.C.No.473/99 on the file of the JFCM, Tirur, for offences punishable under Sections 454, 380 and 461 IPC, challenges the conviction entered and the sentence passed concurrently by the courts below for the aforementioned offences.

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

(3.) AFTER the close of the prosecution evidence, the accused was questioned under Section 313(1)(b) Cr.P.C. with regard to the incriminating circumstances appearing against him in the evidence for the prosecution. He denied those circumstances and maintained his innocence. He did not adduce any defence evidence when called upon to do so.