YUSUF AND OTHERS Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioners herein are the four accused in C.C.No.511 of 1998 of the Judicial First Class Magistrate Court, Alathur. They faced prosecution in the court below under Sections 341, 323 and 324 IPC read with Section 34 of the Indian Penal Code on the allegation that at about 2.00 p.m. on 08.02.1998, they assaulted one Aboobacker, his sisters, and his father, and inflicted injuries on their body with weapons.

(2.) All the accused pleaded not guilty to the charge framed against them by the learned Magistrate. The prosecution examined nine witnesses, and proved Exts.P1 to P8 documents in the trial court. The weapons of offence were also identified during trial. The accused denied the incriminating circumstances, when examined under Section 313 Cr.P.C., 1973 but they did not adduce any evidence in defence.

(3.) On an appreciation of the evidence, the trial court found all the accused guilty. On conviction, they were sentenced to undergo simple imprisonment for one month each under Section 341 IPC, to undergo simple imprisonment for six months each under Section 323 IPC, and to undergo rigorous imprisonment for one year each under Section 324 IPC.