V.P.MOHANAN Vs. STATE

JUDGEMENT

(1.) The revision petitioner challenges the conviction and sentence against him under Sections 448, 323 and 326 of the Indian Penal Code in C.C.No. 460 of 1998 of the Additional Chief Judicial Magistrate's Court, Thalassery. He faced prosecution on the allegation that at about 9.15 p.m. on 19.08.1997, he assaulted one Narayanan and his son Rajeevan, and inflicted simple injuries on the body of Rajeevan, and grievous injuries on the body of Narayanan.

(2.) The accused pleaded not guilty to the charge framed against him by the trial court. The prosecution examined seven witnesses, including the two injured, and proved Exts.P1 to P6 documents in the trial court.

(3.) The accused examined DW1 in defence after his examination under Section 313 Cr.P.C., 1973 where he denied the incriminating circumstances.