KRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner herein challenges the conviction and sentence against him under Section 324 IPC in C.C.No.896 of 1997 of the Judicial First Class Magistrate's Court, Koyilandy.

(2.) He faced prosecution on the allegation that at about 3.45 p.m. on 07.07.1997 he assaulted the defacto complainant Murali on the Panachayath road in front of the house of one Bhaskaran at Nanminda, inflicted a stabb injury on his arm, and when the said Murali ran off and took shelter at the neighbouring house of Lohidakshan, the accused chased him, and at the varanda of the said house also he stabbed Murali with a knife, and inflicted a serious injury. The police registered the crime on the First Information Statement given by the said Murali, and after investigation, the police submitted final report in Court.

(3.) The accused appeared before the learned Magistrate, and pleaded not guilty to the charge framed against him under Section 324 IPC. The prosecution examined six witnesses and proved Exts.P1 to P4 documents in the trial court. The accused denied the incriminating circumstances, when examined under Section 313 Cr.P.C., and projected a defence of total denial. He also contended that the complainant probably sustained injury in a fall. The accused did not adduce any oral evidence in defence. However, the Ext.D1 document was marked. On an appreciation of the evidence, the trial court found the accused guilty. On conviction, he was sentenced to undergo simple imprisonment for six months, and to pay a fine of Rs.2, 000/- under Section 324 IPC.