NANU Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner was found guilty of offence under S.307 IPC and sentenced to rigorous imprisonment for three years by the Addl. Assistant Sessions Judge. On appeal, conviction was confirmed by Addl. Sessions Judge, Kottayam Division, but sentence was reduced to rigorous imprisonment for eighteen months perhaps, in a mood of benevolence. No reasons are stated, nor discernible.

(2.) PW 1, a young lady was Dietitian in the M.G.D.M. Hospital, and petitioner a cook (under suspension) in the canteen of the hospital. At or about 4 P.M. on 19-3-1984, petitioner entered the room where PW 1 was sitting, and asked her why he was being sent out, and why he was not given "free medical chit".

(3.) The offence is punishable with imprisonment for life, or with imprisonment which may extend to ten years. Trial Judge thought that a sentence of imprisonment for three years was proper, for he thought petitioner "repents". This reason has been belied. In the grounds of revision explained in Malayalam and signed by petitioner, as seen from the certificate of the Superintendent, Central Prison, it is stated: