STATE OF KERALA Vs. MATHEW

JUDGEMENT

(1.) This appeal is filed by the State against the acquittal order passed by the Judicial First Class Magistrate Court II, Perinthalmanna in C.C.No.82/2003. The above case is chargesheeted by the Sub Inspector of Police, Kolathur against the respondent alleging offences punishable under Sections 324 and 326 IPC.

(2.) The prosecution case is that on 25.1.1996 at 7.30 am at Malapparamb in Kuruvambalam Amsom the accused voluntarily caused grievous hurt to charge witness No.1 and 2. It is also the prosecution case that the accused caused hurt to charge witness No.3 by pouring formic acid on their body and they sustained burn injuries and thus committed the offence.

(3.) To substantiate the case, the prosecution examined PW1 to PW9. Exts.P1 to P11 are marked on the side of the prosecution. Three witnesses were examined on the side of the defence as DW1 to DW3. Ext.D1 to D4 are the exhibits marked on the side of the defence. MO1 to MO5 are the material objects.