IYPE ALIAS OUSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner in this revision petition was convicted of offences under S. 451 and 323, Indian Penal Code, and sentenced to undergo rigorous imprisonment for three months. THE conviction and sentence were confirmed in appeal by the Sessions Judge of Kottayam and the accused has preferred this revision petition.

(2.) THE two points urged in revision are (1) that though the case was tried as a summons case, the trial Magistrate transferred it to the register of summary cases and disposed of the case under Chapter XXII of the Code of Criminal Procedure and (2) that the sentence is too harsh and should be reduced.

(3.) IN the result, I confirm the conviction,. but reduce the sentence to rigorous imprisonment for one month. The criminal revision petition is allowed to the extent indicated above and is dismsised in other respects.