GOVINDAN S/O.KUNHIKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner was concurrently held guilty of offence punishable under Sec.324 of IPC and was sentenced to R.I for one year and to pay Rs.1,000.00 as fine.

(2.) IT is alleged that on 24.05.1995 at about 9.30PM, the accused went to the path way near the house of PW1. There was wordy altercation between the accused and PW1. PW2 and PW3 intervened. According to the prosecution, the accused inflicted cut injuries to PW2 and PW3 with a knife. PW4 and PW5 reached there. The injured persons were taken to the hospital. Based on the statement given by PW1, the FIR was registered. The investigation was conducted and charge sheet was laid.

(3.) RELYING on the evidence given by PW1 to PW3, which was supported by PW4 and PW5, the trial court found the petitioner guilty and convicted him for the offence under Sec.324 of IPC. The appellant was sentenced to R.I for one year and to pay Rs.1,000.00 as fine. The conviction and sentence passed against him was confirmed by the appellte court.