ANEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) SECOND accused in C.C. No. 523/08 on the file of the Judicial First Class Magistrate Court, No -I, Kottayam is the revision petitioner herein.

(2.) HE was charge sheeted along with first accused by the Sub Inspector of Police, Kottayam East Police Station in Crime No. 175/08 of that police station alleging offences under Sections 448, 427, 323, 294(b) read with Section 34 of Indian Penal Code.

(3.) WHEN the revision petitioner appeared before the court below, the particulars of offences were read over and explained to him and he pleaded not guilty. In order to prove the case of the prosecution, PWs 1 to 6 were examined and Exts.P1 to P5 were marked on the side of the prosecution. After closure of the prosecution evidence, the revision petitioner was questioned under Section 313 of Code of Criminal Procedure and he denied all the incriminating circumstances brought against him in the prosecution evidence. He had further stated that he had not committed any offence and he has been falsely implicated in the case. No defence evidence was adduced on his side.