- (1.)This revision petition is directed against the concurrent finding of conviction and sentence imposed on the petitioner as per the judgment dtd. 3/12/2011 passed by the Court of Judicial First Class Magistrate-II, Perinthalmanna in CC No.297 of 2008 and the judgment dtd. 13/5/2014 by the Additional Sessions Court-III, Manjeri in Crl.A No.426 of 2011.
(2.)As per the judgment of the Trial Court, the petitioner was convicted and sentenced to undergo simple imprisonment till rising of Court and to pay fine of Rs.1,000.00 and in default to undergo simple imprisonment for one month under Sec. 279 of the Indian Penal Code ('IPC' for short), to undergo simple imprisonment for one month and to pay fine of Rs.500.00 and in default to undergo simple imprisonment for one month under Sec. 337 of IPC, to undergo simple imprisonment for six months and to pay fine of Rs.1,000.00 and in default to undergo simple imprisonment for one month under Sec. 338 of IPC and to undergo simple imprisonment for one year and to pay fine of Rs.3,000.00 and in default to undergo simple imprisonment for one month under Sec. 304A of IPC.
2.1 As per the judgment dtd. 13/5/2014, the Additional Sessions Judge-III, Manjeri confirmed the conviction and sentence.

(3.)Before the Trial Court, PWs 1 to 17 were examined and Exts P1 to P14 documents were marked. On closing the evidence of prosecution, the petitioner was examined under Sec. 313(1) (b) of the Code of Criminal Procedure ('Cr.P.C', in short). He denied all the incriminating circumstances brought out against him in the prosecution evidence. Ext D1 document was marked from the side of the petitioner.