ANTONY Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal is filed by the accused in S.C. No. 442 of 2004 on the file of the Additional Sessions Judge (Adhoc-I), Manjeri against the conviction and sentence passed against him for the offence under Sec. 332 IPC as per the impugned judgment dtd. 3/10/2007.

(2.) As per the prosecution case, the appellant herein is the second accused in Crime No. 468 of 2004 of Nilambur Police Station and as per the final report, the appellant, along with the co-accused (first accused), voluntarily caused grievous hurt to CW1 and other police officers of Nilambur Police Station by beating and kicking them on 11/8/2014 at about 9.45 p.m. in furtherance of their common intention to prevent the police officers from discharging their official duties and during the course of the same transaction and in furtherance of their common intention, they also caused hurt to CW2 and the incident occurred at the compound of Urvasi Bar on the side of Vazhikadavu Manjeri public road and the accused is thereby, alleged to have committed the offence under Ss. 333 and 332 r/w 34 IPC .

(3.) On the basis of Exhibit P1 First Information Statement of PW1, Exhibit P1(a) FIR was registered by PW8, Sub Inspector, and thereafter, he conducted the investigation and filed the final report.