RAJAN Vs. STATE

JUDGEMENT

(1.) THIS revision has been preferred against the judgment in c. A. No. 15 of 2003 on the file of the Sessions Judge, Nilgiris at uthagamandalam, which had arisen out of the judgment in C. C. No. 242 of 2002 on the file of the Judicial Magistrate, Uthagamandalam.

(2.) ACCORDING to the prosecution, the revision petitioners herein viz. A1 & A2 in C. C. No. 242 of 2002, on 26. 8. 2001 at 9. 30 pm at Old attuboil Village due to previous enmity A1 trespassed into the house of the complainant and attacked him with a vettukathi and when this act of the accused was prevented by the complainant's mother, she was also attacked by A1 resulting in grievous injury on her left wrist and that A1 also criminally intimidated the complainant to do way with his life. The charge against A2 is that he abused the complainant in filthy language and caused hurt to the complainant by using a stick. Hence A1 was charged under Section 294 (b), 326, 448 & 506 (ii) IPC and A2 was charged under Section 294 (b), 323 & 448 ipc.

(3.) P. W. 2 is the mother of P. W. 1, who is also an injured witness. She has corroborated the evidence of P. W. 1 to the fact that both the accused came to her house on the occurrence date at 9. 30 pm and abused them and that A1 made an attempt to assault her son (P. W. 1) and she intervened, but A1 had attacked her also with the knife on her right wrist causing grievous injury and that P. W. 1 was also attacked by both the accused with stick, who had sustained injury on the forehead as well as on the knee and that P. W. 1 has preferred a complaint with the police.