KABEER Vs. STATE OF KERALA

JUDGEMENT

(1.) 1st accused in Sessions Case No. 30 of 1999 on the file of the Principal Assistant Sessions Judge, Irinjalakuda, who was convicted for an offence under Section 333 of the Indian Penal Code (in short, "IPC") had preferred an appeal before the learned Additional Sessions Judge, Thrissur as Criminal Appeal No. 265 of 2001. In that appeal, the conviction was confirmed by the learned Sessions Judge, but the sentence was reduced. Feeling aggrieved by the judgment of the lower appellate court, the petitioner has come up in this criminal revision.

(2.) Heard the learned counsel for the revision petitioner and the learned Public Prosecutor.

(3.) Prosecution case, in brief, is that on 20.11.1997 at about 12.15 p.m., the revision petitioner and other accused persons committed an offence of affray in front of a bar at Vazhiyambalam. PWs 1 and 2, Police Officers, were deputed on special duty from Mathilakam Police Station to disperse the crowd. When they went to the place and asked the offenders to disperse, the revision petitioner/1st accused caught hold of PW 1 and twisted his little finger forcefully causing a fracture. Thereby the revision petitioner has committed the said offence.