JUDGEMENT
DR.KAUSER EDAPPAGATH, J. -
(1.)This criminal revision petition has been filed challenging the judgment in Crl.Appeal No.26/2011 dated 2.12.2015 passed by the Additional Sessions Judge, Sessions Court III, Thalassery (for short 'the appellate court'), confirming the judgment in C.C.No.560/2004 dated 31.12.2010 passed by the Judicial First Class Magistrate, Taliparamba (for short 'the trial court').
(2.)The revision petitioner is the accused. The offences alleged against him are under Section 324 and 354 of IPC.
(3.)The trial court after trial found the accused guilty under Section 324 of IPC and convicted him for the said offence. He was sentenced to undergo rigorous imprisonment for 2 years and to pay a fine of Rs.10,000.00, in default to undergo simple imprisonment for three months. In appeal, the appellate court confirmed the conviction and sentence.
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