PEETHAMBARAN PRASAD Vs. STATE OF KERALA

JUDGEMENT

(1.) This Revision Petition has arisen against the conviction and sentence delivered by the Sessions Judge, Trivandrum in Crl. Appeal No. 223 of 1991 which was directed against the conviction and sentence rendered by the Prl. Assistant Sessions Judge, Attingal in Sessions Case No. 7 of 1991 in which the Assistant Sessions Judge found the accused revision petitioner guilty under S.307 of the Indian Penal Code and thereby sentenced him to undergo rigorous imprisonment for a term of three years and also found him guilty under S.324 IPC and thereby sentenced him to undergo rigorous imprisonment for one year and also to pay a fine of Rs. 500/- each as compensation to PWs 1 to 4 failing which he will undergo simple imprisonment for a further period of two months. The substantial sentences of imprisonment have to run concurrently. The above conviction and sentence of the Prl. Assistant Sessions Judge were challenged by the revision petitioner as appellant in Crl. Appeal No. 223 of 1991 before the Sessions Judge, Thiruvananthapuram, who affirmed the conviction and sentence passed by the Trial Judge, Attingal.

(2.) As pointed out above, now the above conviction and sentence affirmed by the Sessions Judge are challenged in this revision. The only point that was urged before me for consideration is whether the prosecution has established the guilt of the revision petitioner under S.307 and 324 IPC beyond all reasonable doubt.

(3.) The curx of the prosecution case based on the investigation and the evidence projected by them leading the conviction, in short, is as follows: