PARAMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner was the accused in CC No. 14 of 1996 on the file of the Judicial First Class Magistrate Court, Althur and the appellant in Crl. Appeal No. 83 of 2000 on the file of the Additional Sessions Court, Fast Track-I, Palakkad. The offence alleged against the accused is punishable under Section 326 of the Indian Penal Code (hereinafter referred to as, "the IPC ").

(2.) The prosecution case, in brief, is that on 27.04.1995 at 6.30 am, the accused voluntarily caused grievous hurt to PW2 due to prior enmity with a knife on his chest at a place near the shop of PW1 at Naripotta in Kunissery amsom.

(3.) During the trial of the case, PWs 1 to 10 were examined and marked Exts.P1 to P8 and MO1 and MO2 series on prosecution side. On closing the evidence of the prosecution, the accused was questioned under Section 313(1)(b) of the Code of Criminal Procedure. He denied all the incriminating circumstances appearing in the evidence against him. However, no defence evidence was adduced.