IJAS Vs. STATE OF KERALA

JUDGEMENT

(1.) Accused in CC.704/2003 on the file of the Judicial First Class Magistrate Court, Erattupetta is the revision petitioner herein.

(2.) The revision petitioner was charge sheeted by the Sub Inspector of Police, Erattupetta police station in Crime No.348/2003 under section 324 of the Indian Penal Code.

(3.) The case of the prosecution in nutshell was that on 25.8.2003, at about 7.15 pm, the revision petitioner with an intention to cause voluntarily hurt to PW1, stabbed PW1 with a knife a dangerous weapon just below the chest at a place appearing like as a slab fixed with cement situated adjacent to the steps starting from the Nadakkal Mullapra road towards the Aryasseril house on the north of the road at Keeriyathottam bagom of Nadakkal kara of Erattupetta village and thereby he had committed the above said offence.