(1.) In this revision filed under Sec. 397 read with Sec. 401 Cr.P.C. the petitioner who is the accused in C.C.No.959/2003 on the file of the J.F.C.M-II, Ernakulam for offences punishable under Sections 323 and 294(b) IPC, challenges the conviction entered and the sentence passed against him for offences punishable under Sections323 and 294(b) IPC .
(2.) The case of the prosecution can be summarised as follows:
(3.) On the accused pleading not guilty to the charge framed against him by the trial court for the aforementioned offences, the prosecution was permitted to adduce evidence in support of its case. The prosecution altogether examined 4 witnesses as P.Ws 1 to 4 and got marked 5 documents as Exts. P1 to P5.