RAJEEVAN MUNDAKKAPARAMBIL VEEDU, KANTHALAD AMSOM DESOM, KOZHIKODE DISTRICT Vs. STATE OF KERALA THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA

JUDGEMENT

(1.) This revision petition is filed by the accused against the judgment in Crl.A.62 of 2003 of Sessions Court, Kozhikode. They were charge sheeted by the Judicial First Class Magistrate II, Perambra under Sec. 448, 323, 324, 506(ii) read with 34 IPC. Both of them were convicted under the above section and sentenced to simple imprisonment for two months under Sec. 448 IPC, simple imprisonment for one month under Sec. 323 IPC, simple imprisonment for three months under Sec. 324 r/w 34 IPC. They were found not guilty and acquitted under Sec. 506(ii) IPC. Against that, they preferred Crl.A.62 of 2003 before Sessions Court, Kozhikode where the learned Sessions Judge dismissed the appeal. Being aggrieved by that, they preferred this revision petition.

(2.) The charge against the accused is that on 1.7.1999 at 6 pm, the accused trespassed into the house of PW1 and A1 caused hurt to PW2 with a chopper. When A2 ward off the chopper, it hit on the head of PW1. A1 also caused hurt by beating with his hands, A2 inflicted injury to PW1 with a cycle chain and also caused hurt to PW3 by kicking and thereby committed the offence. Balussery police registered a crime and after completing investigation, SI, laid charge in the trial court. To prove the offence, prosecution examined PW1 to PW13 and marked Ext.P1 to P10. MO1 and MO2 were admitted as evidence. The incriminating circumstances brought out in evidence were denied by the accused while questioning them. They did not adduce any defence evidence.

(3.) When the matter came up for hearing, learned counsel appearing for revision petitioners submitted that they have settled the matter out of court and filed Crl.M.A.5450 of 2016 & 5449 of 2016. During pendency of this revision petition, the injured (PW4) died. Therefore the legal representatives are impleaded as additional respondents. PW1 to PW3 were the legal representatives of PW4. Hence Crl.M.A.5475 of 2016 is allowed. Leave granted. Revision petitioner and additional respondents submitted that they have settled the matter through the intervention of mediators and the legal representatives of the injured submitted that they have no further grievance. According to Sec. 320(4)(b) Cr.P.C, when the person who is otherwise to compound the offence under the section dies, the legal representative as defined in the Code of Criminal Procedure, 1908 (5 of 1908) of such person may, with the consent of the court, compound such offence.