MANOJ Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Revision Petition has been directed against the judgment dtd. 15/12/2012 in Crl.A.No.196 of 2011 on the files of the III Additional Sessions Court, Kollam (for short, 'the appellate court') confirming the judgment of conviction and sentence in C.C.No.1017 of 2005 on the files of the Judicial First Class Magistrate Court, Karunagappally (for short, 'the trial court').

(2.) The petitioner is the accused, and the 2nd respondent is the de facto complainant in C.C.No.1017 of 2005 on the files of the trial court. The petitioner faced trial for the offence punishable under Sec. 324 of IPC.

(3.) The petitioner and the daughter of the 2nd respondent were admittedly in love. The prosecution case, in short, is that on 11/05/2005 at about 09.20 p.m., the petitioner intentionally hit his motorbike bearing Registration No.KL-2U-7283 on the back of the 2nd respondent while he was walking through the side of Edappallikotta Junction - Panmana Asramam public road after his duty and due to the impact of the hit, the 2nd respondent fell and sustained injury to his lower lip. It is alleged that the petitioner did the above act since the 2nd respondent questioned the relationship of the petitioner with his daughter,