SHAJI Vs. STATE OF KERALA & ANR.

JUDGEMENT

(1.) Leave granted.

(2.) On 30.10.2015, this Court passed the following order :-

(3.) We have heard the learned counsel appearing for the appellant and the State. We have also heard the de-facto complainant, who is the additional respondent. Having regard to the peculiar facts of this case and the evidence available on record and in particular, the nature of injuries and the weapon used for inflicting such injuries, we are of the view that this is a case where the conviction should have been only under Sec. 325 IPC. Therefore, the conviction is altered to one under Sec. 325 IPC.