K.P.PAVITHRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The above revision petition is filed against the concurrent finding of guilt against the first accused in C.C.No.275/2000 on the file of the Judicial First Class Magistrate, Mattannur. The above case is charge sheeted by the Station House Officer, Mattannur against three accused alleging offences punishable under Section 341,324 read with 34 of I.P.C.

(2.) The prosecution case is that, accused Nos. 1 to 3 wrongfully restrained the defacto complainant at about 09:00 a.m on 05.04.2000. It is further alleged that the accused person during the course of the said transaction, voluntarily caused hurt to PW 1 by cutting him with a knife, which is a dangerous weapon, in furtherance of their common intention. Hence it is alleged that the accused committed the offence.

(3.) To substantiate the case, prosecution examined PW 1 to PW 6. Exhibit P1 to P5 are marked as exhibits from the side of prosecution. D1 and D2 are the exhibits marked on the side of defense. MO-1 to MO-3 are the material objects.