ABDUL RASHEED Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Revision filed under S.397 read with S.401 CrPC the petitioner who was the accused in ST No. 5437 of 1996 on the file of the JFCM, Kodungallur, challenges the conviction entered and the sentence passed against him concurrently by the Courts below for an offence punishable under S.292(2)(a) and (b) IPC.

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

(3.) THE TRIAL