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[Cites 7, Cited by 1]

Kerala High Court

Raju & Another vs State Of Kerala on 2 March, 2007

Author: K.R.Udayabhanu

Bench: K.R.Udayabhanu

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

Crl Rev Pet No. 391 of 1998()



1. RAJU & ANOTHER
                      ...  Petitioner

                        Vs

1. STATE OF KERALA
                       ...       Respondent

                For Petitioner  :SRI.C.J.JOY

                For Respondent  :PUBLIC PROSECUTOR

The Hon'ble MR. Justice K.R.UDAYABHANU

 Dated :02/03/2007

 O R D E R
                            K.R. UDAYABHANU, J.


                 CRL.R.P.NOS.391, 392 & 481 OF 1998


                  DATED THIS THE 2ND MARCH  2007


                                      ORDER

The revision petitioners stand convicted and sentenced, as modified by the appellate court, to undergo various terms of imprisonment. A1 stands convicted and sentenced to undergo rigorous imprisonment for four months for the offence under Section 323 I.P.C., simple imprisonment for one month for offence under Section 447 I.P.C. and rigorous imprisonment for four months for offence under Section 324 I.P.C. A2 stands convicted and sentenced to undergo rigorous imprisonment for four months for offence under Section 324 I.P.C., simple imprisonment for one month for the offence under Section 447 I.P.C. and rigorous imprisonment for six months for offence under Section 326 I.P.C.,accused Nos.5 to 7 convicted and sentenced to undergo rigorous imprisonment for four months for the offence under Section 323 I.P.C. and simple imprisonment for one month for the offence under Section 447 I.P.C. and A9 convicted and sentenced to undergo rigorous imprisonment for four months for the offence under Section 323 I.P.C., simple imprisonment for one month for the offence under Section 447 I.P.C.



and   simple   imprisonment     for   15   days   for   the  offence  under   Section


CRRP.391/98 & connected cases.             -2-




341 I.P.C.     The sentences shall run concurrently.


2. The prosecution case is that on 23-1-1990 at 8.30 p.m. the accused trespassed into the courtyard of the house of PW1 and attacked her with sticks and caused injuries including fracture of the 2nd meta carpel bone .

3. The evidence adduced consisted of the testimony of PWs.1 to 11, Exts.P1 to P8 and MO.1 reaper. The courts have concurrently found that the accused is guilty of the offences alleged. The main evidence in support of the prosecution case consisted of the testimony of PW1, the injured and PW3, the son of PW1 who attempted to save his mother, but was kept immobile by the accused. The injuries sustained are corroborated by the testimony of PW8, the Doctor of District Hospital, Kottayam and Ext.P7 wound certificate . I find that there is no ground to interfere in the concurrent findings of the courts below and hence the conviction of the revision petitioners are sustained.

4. Counsel for the revision petitioners has pleaded for leniency pointing out that the incident has taken place in January 1990. In view of the above circumstances, I find that the sentence is liable to be modified. The sentence imposed on the first accused for the offence under Section 324 I.P.C. is modified to imprisonment till the rising of CRRP.391/98 & connected cases. -3- the court and to pay a compensation of Rs.7500/- under Section 357(3)Cr.P.C. to PW1 and in default to undergo simple imprisonment for six months. No separate sentence is imposed for the offence under Sections 323 and 447 I.P.C. The sentence imposed on accused Nos. 5 to 7 is modified to imprisonment till the rising of the court and to pay a compensation of Rs.7500/- each to PW1 for the offence under Section 324 I.P.C. and in default to undergo simple imprisonment for four months each. Sentence imposed to accused No.9 is modified to imprisonment till the rising of the court and to pay a compensation of Rs.7500/- to PW1 for the offence under Section 323 I.P.C. and in default to undergo simple imprisonment for four months. No separate sentence is awarded for the offences under Sections 447 and 341 I.P.C. The revision petitions are disposed of accordingly. The revision petitioners shall appear before the Judicial Magistrate of First Class, Kanjirappally on 4-4-2007 to receive sentence.

K.R.UDAYABHANU, JUDGE ks.

CRRP.391/98 & connected cases.    -4-





                                         K.R.UDAYABHANU, J





                                         CRL.R.P.NOS.391, 392 &

                                              481  OF 1998





                                              ORDER










                                             2ND MARCH -2007