RAMESAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE appellant is the sole accused in S.C.No.291 of 2005 of the court of the Additional Sessions Judge (Adhoc -I), Ernakulam and he preferred the above appeal challenging the judgment dated 07/4/2007 in the above sessions case, since he is convicted and sentenced for the offences under Sections 447, 326 and 307 of IPC.

(2.) THE prosecution case is that, on 30/10/2002 at 7.30 p.m., the accused, after committing trespass into House No.IV/137A in Kunnelpally road at Alangad village, the accused beat PW.1 on the back of his head with a tamarind rod and also beat on the side of the abdomen causing fracture to the 7th and 8th ribs and also beat on his shoulder and back with an intention to murder PW.1. The accused also beat PWs.7 and 9 with his hand. Thus, on the above allegation Crime No.235 of 2002 was registered in the Binanipuram Police Station for the said offences and on completing the investigation, the police preferred report in the Judicial First Class Magistrate Court, North Paravur, wherein C.P.No.136 of 2004 was instituted and the learned Magistrate by his order dated 25/2/2005 in the above committal proceedings, committed the case to the Sessions Court, wherein S.C.No.291 of 2005 was instituted, which eventually stood for trial in the present trial court.

(3.) I have heard Sri.S.Rajeev, the learned counsel for the appellant and the learned Public Prosecutor for the State.