CHELANGATTIL MOIDEEN Vs. STATE

JUDGEMENT

(1.) First accused in C.C. No. 362/1995 on the file of the Judicial First Class Magistrate Court, Tirur is the revision petitioner herein.

(2.) The revision petitioner along with three others were charge sheeted by the Sub Inspector of Police, Valanchery in Crime No. 112/1994 of Valanchery police station under Sections 323 and 326 read with Section 34 of Indian Penal Code.

(3.) The case of the prosecution in nutshell was that on 12.08.1994 at about 8 a.m., the accused in furtherance of their common intention CW1 was assaulted by first accused with a spade shaft and caused grievous injury to him and A2 to A4 beat him with hand and caused pain to him and thereby, all of them have committed the offence punishable under Sections 323 and 326 read with Section 34 of Indian Penal Code. After investigation, final report was filed and the case was taken on file as C.C. No. 362/1995 on the file of the Judicial First Class Magistrate Court, Tirur.