OUSEPH CHACKO Vs. STATE

JUDGEMENT

(1.) THIS reference is made by the Taluk Second Class Magistrate of Changanacherry under Section 281, Travanoore Cr. P. C.

(2.) IN C. C. No. 83 of 1121 on the file of his Court, two persona Ouseph Chacko and his Servant Kunjan Panky were charged under Section 823, Travancore Penal Code, for causing hurt to P. W 1. The second accused Panky was discharged under Section 256, Travancore Criminal P. C. The Magistrate found that the first accused was guilty and ho, therefore, convicted him and sentenced him to pay a fine of Rs. 10. In default of payment of fine, he was directed to undergo simple imprisonment for one week.

(3.) THE reference is made to the High Court for the alleged reason that the first accused who is deaf and dumb could not be made to under, stand the proceedings against him. Section 281, Travancore Criminal P. C. under which the reference is made, is warded as follows: