HARILAL ALIAS MANIKUTTAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE revision petitioners, who are accused Nos. 1 to 3 in C. C. No. 171/05 on the file of the JFGM, Ramankary for offences punishable under sections 341 and 323 read with section 34 IPC, challenge the conviction entered and the sentence passed against them concurrently by the courts below.

(2.) THE case of the prosecution can be summarised as follows:-On 10. 3. 2005 at about 4. 45 p. m. in furtherance of their common intention to cause hurt to PW1 due to previous enmity towards him, A1 restrained PW1 by catching hold of his shirt by the collar and slapped on his left cheek 5 to 6 times and A2 beat him on the right side of his stomach and A3 also beat him on the left side of his stomach causing pain to him.

(3.) ON the side of the prosecution 7 witnesses were examined as PWs 1 to 7 and 5 documents were got marked as Exts. P1 to P5.