BAWA KUNJU Vs. STATE OF KERALA

JUDGEMENT

(1.) Revision petitioner is the accused in S.C.No.615/2015 on the file of the Assistant Sessions Court, North Paravur and he is the appellant in Crl.A No.291/2016 on the file of Additional Sessions Court II, North Paravur. In this revision, he assails the judgment of conviction and order of sentence passed against him for the offences punishable under Ss. 324 and 326 of IPC.

(2.) The prosecution case is that on 12/4/2012 at around 8 pm., at UC College-Thadikadavu Road, Aluva West village in front of the shop of accused, accused attacked PW1 with an iron rod and inflicted injuries on his head and caused fracture of his right wrist. Accused also criminally intimidated PW1. The motive for the attack, according to the prosecution was the enmity of the accused towards PW1 for questioning him about the removal of a board fitted by PW1 to the flagpole in front of the shop of the accused.

(3.) After investigation, the investigating officer laid final report against the accused for the offences punishable under Ss. 324, 326, 506(ii) and 308 IPC.