SASI Vs. STATE OF KERALA

JUDGEMENT

(1.) This revision petition is directed against a concurrent verdict of guilty, conviction and sentence in a prosecution for offences punishable under Sections 341, 324 and 326 read with Section 34 of the IPC. The revision petitioners/accused face a sentence of simple imprisonment for a period of one month under Section 341 IPC. and rigorous imprisonment for a period of three years under Section 326 IPC. No separate sentence is imposed under Section 324 IPC.

(2.) The crux of the allegations against the petitioners/accused is that they - four in number, allegedly attacked the de facto complainant - P.W.1, when he was proceeding towards his house on the night of 8/1/96 at 11 p.m. On hearing the cries of P.W.1, P.W.2 - his father, rushed to the scene. He was also attacked. Both suffered grievous injuries. The accused made use of dangerous weapons including iron rods, wooden reapers and a chopper. Accused 1 to 3 are brothers. A4 is the friend of A1 to A3. P.W.2 is the brother of the father of A1 to A3. P.W.1 is the son of P.W.2.

(3.) The prosecution examined P.Ws.1 to 10 and proved Exts.P1 to P6. The accused took up a defence of total denial. No defence evidence was adduced.