BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) Revision petition challenging the concurrent findings of the courts below wherein the petitioner was convicted for an offence under Section 326 of the Indian Penal Code (in short, "IPC") and imposed simple imprisonment for one year and directed to pay a fine of Rs. 1,000/-.

(2.) Heard Shri M.T. Suresh Kumar, learned counsel for the revision petitioner and Shri K.K. Rajeev, learned Public Prosecutor.

(3.) Prosecution case, in short, is that on 10.10.1996 at about 1.00 p.m., the revision petitioner/accused attacked PW 2 and inflicted a cut injury on his left hand causing fracture of ulna and radius and also caused a gapping wound on the left wrist. Prosecution contended that there was a civil dispute between the parties and the incident occurred when the disputed property was being measured with the help of a Surveyor.