ISMAIL Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 10th day of March, 2020. The revision petitioner stands convicted and sentenced for the offences under Sections 279 and 338 of the Indian Penal Code. The appeal against his conviction and sentence having been dismissed, the revision petition is filed assailing the judgments of the trial and appellate courts.

(2.) The prosecution allegations, which led to the conviction of the revision petitioner, are as under:-

(3.) The evidence in the case consists of the oral testimony of PW1 and PW2 who are the injured, PW3; an alleged eye witness, PW4; the Assistant Motor Vehicle Inspector, who had inspected the lorry. PW5; an attester to the scene mahazar and PW6 and PW7; the Police officials who conducted investigation. Exts.P1 to P7 documents were also marked. The accused denied the incriminating circumstances put to him during questioning under Section 313 Cr.P.C and chose not to adduce any defence evidence.