MOHANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) IN this revision filed under Sec. 397 read with Sec. 401 Cr.P.C. the petitioner who is the accused in C.C. No.422/2005 on the file of the J.F.C.M, Wadakkanchery for offences punishable under Sections 324 and 341 IPC challenges the conviction entered and the sentence passed against him for offences punishable under Sections 324 and 341 IPC.

(2.) THE case of the prosecution can be summarised as follows: On 16.06.2005 at 2 p.m the petitioner wrongfully restrained PW1 and voluntarily caused hurt to him with a knife, which is a dangerous weapon and thereby committed the offences punishable under Sections 324 and 341 IPC.

(3.) THE learned Magistrate, after trial, as per judgment dated found the revision petitioner guilty of the offence punishable under Section 324 I.P.C. and sentenced him to undergo simple imprisonment for three months and to pay fine of `5,000/- and on default to pay the fine to undergo simple imprisonment for one month. On appeal preferred by the revision petitioner before the Additional Sessions Court, Thrissur, the lower appellate court as per judgment dated 029.11.2010 confirmed the conviction entered and the sentence passed against the revision petitioner. Hence, this Revision.