NAZAR S/O HAMSA Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Revision Petition has been filed against the judgment in Crl.A.No.176/2006 dated 29.07.2006 of the IV Additional Sessions Court, Ernakulam which was filed against the judgment in C.C.No.1266/2003 of the Judicial First Class Magistrate Court-I, Kochi.

(2.) The revision petitioners are the accused persons in C.C.No.1266/2003. Case against the revision petitioners/accused was charge sheeted by the A.S.I. of Police, Fort Kochi in crime No.66/2003 of Fort Kochi Police Station under Section 324 r/w. 34 IPC.

(3.) Prosecution case is that, out of previous enmity of the revision petitioners/accused persons towards PW1, they in furtherance of their common intention on 19.05.2003 at about 8.30 a.m at Customs Jetty on the road in Fort Kochi Village, first revision petitioner/accused No.1 with a dagger held by him stabbed at the left side axille and inflicted injury and stab with dagger again was when warded it of by PW1 he sustained injury on his left middle finger and second accused with a blade held by him inflicted injury on the left side of abdomen and thereby accused committed the offence aforementioned.