SANKARANARAYANAN Vs. RAVINDRAN

JUDGEMENT

(1.) This is a revision filed by the defacto complainant in C.C.No.1021/2001 on the file of the Judicial Magistrate of I Class II, Thrissur. The Sub Inspector of Police, Town West, Thrissur filed chargesheet against the accused in this case alleging offences punishable under Sections 341, 323, 325 read with 34 IPC .

(2.) The prosecution case in short is that, on 31.12.2000 at about 9 A.M., the accused in furtherance of their common intention, voluntarily caused grievous hurt to CW1 at a lane situated at the southern side of the compound wall of CW1 by beating with hands and by dragging him through the paramba. Previous enmity is stated as motive for the crime.

(3.) To substantiate the case, the prosecution examined PW1 to PW7. DW1 and DW2 are the witnesses examined on the side of defence. Exts.P1 to P5 were marked on the side of the prosecution and Ext.D1 is marked on the side of the defence. Exts.C1 and C2 are also marked. After going through the evidence and documents, the trial court found that the accused Nos.2 and 3 are not guilty and they are acquitted under Section 248(i) Cr.P.C. The 1st accused is reported as dead. Aggrieved by the acquittal order, this revision is filed by the defacto complainant, who is examined as PW1 before the lower court.