A S KRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal R.P. is posted before this Bench for hearing on the orders of the Hon'ble The Chief Justice.

(2.) Petitioners are A1 and A2 and they were tried before the trial Court along with 2 others for charges under Sections 471, 420, 467, 468, 120-B and 201 read with Section 34, IPC. While the trial court acquitted the other two accused (A3 and A4) it convicted the petitioners for the charges under Sections 471, 420, 120-B and 201 read with Section 34, IPC and sentenced each of them to suffer rigorous imprisonment for a period of one year and 2 years for the offences under Sections 471 and 420, IPC respectively and 6 months each for the charge under Sections 120-B and 201 read with Section 34, IPC with a direction that the sentences shall run concurrently. The petitioner were acquitted of the charges under Sections 467 and 468, IPC. As stated earlier A3 and A4 were acquitted of all the charges framed against them. Aggrieved by the said order of conviction and sentence the petitioners preferred an appeal and the appellate court allowed the appeal in part by acquitting the petitioners for the charges under Sections 201 and 120-B read with Section 34, IPC and confirming the conviction and sentence imposed upon the petitioners for the charges under Sections 471 and 420 read with Section 34, IPC. Hence this revision.

(3.) Brief facts, shorn of unnecessary details, necessary to dispose of this revision can be summarised as follows :