KUMARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Revision Petition is directed against the judgment dtd. 27/2/2006 in Crl. Appeal No.235 of 2004 on the files of the Additional Sessions Court-III, Kozhikode (for short, 'the appellate court') confirming the judgment dtd. 23/3/2004 in C.C. No.787 of 1999 on the files of the Judicial First-Class Magistrate Court, Koyilandy (for short, 'the trial court').

(2.) The revision petitioner is the accused in C.C. No.787 of 1999. The offence alleged is under Sec. 326 of the IPC.

(3.) The prosecution case in short is that on 1/7/1999 at about 03:00 p.m., in Edakkara amsom, Thalakulathur Panchayat, Ward No.8, the revision petitioner intentionally pushed down the defacto complainant on the floor, caught hold of his neck, and hit on his face with a stone, causing fracture of the bone.