K. SHAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) THE accused in C.C. No. 216/2010 on the files of Judicial First Class Magistrate Court - II, Sulthanbathery, is the revision petitioner herein. The revision petitioner was charge sheeted by the Sub Inspector of Police, Kenichira in Crime No. 187/2010 under sections 324 and 447 of Indian Penal Code.

(2.) THE case of the prosecution in nutshell was that on 21.06.2010 at about 7.30 p.m. at Chenchedi in Nadavayal Amsom, the revision petitioner trespassed into the house of the defacto complainant and had beaten her with a wooden stick, a dangerous weapon, and caused hurt to her and thereby he had committed the offence punishable under sections 447 and 324 of Indian Penal Code. When the revision petitioner appeared before the court below, after hearing both sides, charges under sections 447 and 324 of Indian Penal Code were framed and the same was read over and explained to him and he pleaded not guilty.

(3.) DISSATISFIED with the order of conviction and sentence, he filed Criminal Appeal No. 63/2012 before the Sessions Court, Kalpetta which was made over to Additional Sessions Court -I, Kalpetta, for disposal. The learned Additional Sessions Judge dismissed the appeal, confirming the order of conviction and sentence passed by the Court below. Aggrieved with the same the present revision has been filed by the revision petitioner/accused before the Court below.