SUGATHAKUMARAN @ SUGATHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner herein is the sole accused in C.C. No. 186 of 1992 of the Judicial First Class Magistrate Court-I, Palakkad. He faced prosecution in the court below under Section 326 of the Indian Penal Code on the allegation that at about 10.00 p.m. on 28.12.1991, he inflicted a grievous hurt on the body of one Suresh Babu.

(2.) The accused pleaded not guilty before the learned Magistrate, and claimed to be tried. The prosecution examined 12 witnesses, and proved Exts.P1 to P6 documents in the trial court. The MO1 to MO4 properties, including the weapon of offence, were also identified during trial.

(3.) The accused denied the incriminating circumstances when examined under Section 313 Cr.P.C.. He did not adduce any evidence in defence.