RAHIM Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the appellant in Crl.Appeal No.234 of 2001 on the file of the Ist Additional Sessions Court, Kollam and the accused in C.C.No.170 of 1998 on the file of the Judicial First Class Magistrate Court-II, Kottarakkara.

(2.) The Circle Inspector of Police, Kottarakkara Police Station filed final report before the trial court for the offences punishable under Sections 279 and 304A of the Indian Penal Code (hereinafter referred as ' IPC ') pursuant to Crime No.347 of 1996 of Kottarakkara Police Station. Upon taking cognizance of the offence, the trial court issued summons to the accused. On appearance of the accused, particulars of the offences were read over to the accused to which the accused pleaded not guilty.

(3.) During the trial of the case, PWs 1 to 15 were examined and marked Exhibits-P1 to P13 and MO1 and 2 on the side of the prosecution. On closing the evidence of the prosecution, the accused was questioned under Section 313 of the Code of Criminal Procedure to which he denied all incriminating circumstances. However, no defence evidence was adduced.