K. P. PAVITHRAN Vs. K. P. VIJAYAN

JUDGEMENT

(1.) This appeal is filed by the complainant in C.C No.552/2005 on the file of the Judicial First Class Magistrate Court, Mattannur.

(2.) The above case is a protest complaint filed by the appellant alleging offences punishable under Sections 323,324 and 506(ii) of I.P.C.

(3.) The case of the complainant is that the accused being his brother would visit his house occassionally. On 05.04.2000 at about 9:00 a.m., while complainant along with his mother and sister were collecting coconuts in the property, accused came in and picked up a quarrel with complainant's wife and had thrown a coconut on her. Complainant's wife went inside; accused followed her and had caught hold of her by her neck and had threatened her by showing a billhook. Frightened by this complainant's wife cried. Hearing this, his sister had intervened. Accused had also threatened her. Immidiately, complainant as well as his mother came running to the spot. Accused started to use the billhook against the complainant, his sister intervened and she sustained injury on her left hand. Immediately, accused had inflicted injury with the said billhook on her sister's left forehead. Accused had slipped and had fallen down in the kitchen. His head hit against the frame of the door. He sustained injuries on his head as well as on his nose. Accused stood up and went to the veranda and had again caught hold of the complainant. He abused the complainant.