THULASIDAS Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This criminal revision is directed against the judgment made in S.C.No.116 of 2006, dated 20.09.2006 on the file of the II Additional Assistant Sessions Judge, Nagercoil,

(2.) The case of the prosecution is that on 02.06.2005 at about 9.30 pm, due to previous motive, when the de-facto complainant was standing near the road in front of his house at Soorapallam, the accused armed with Vettaruval [1] and caused grievous and simple injuries. The Inspector of Police attached to Rajakkamangalam Police Station filed a final report under Sections 326 and 307 IPC against the accused examining the witnesses.

(3.) In the trial court, 10 witnesses were examined and 9 Exhibits and two material objects were marked. On the side of the accused 5 documents were marked. When the accused was questioned about the incriminating circumstances, he denied the same. Aggrieved by the order of the trial court, the revision petitioner is before this court.