KUMAR @ VELUKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed challenging the Judgment dated 27.02.2006 passed by the Additional Sessions Judge, Fast Track Court-10, Bangalore City in SC No.767/2005 convicting the appellant for the offence under Section 324 of IPC and sentencing him to undergo simple imprisonment for a period of six months and to pay fine of Rs. 2,000/- in default to undergo simple imprisonment for a period of one year.

(2.) It is the case of the prosecution that, on 07.11.2004 at about 10.00 a.m, the appellant went to the house of Smt.Vijayamma situated in Kanakanagar and picked up quarrel with her and assaulted her with knife on her left chin inflicting bleeding injuries and when her daughter Gouthami rushed to rescue her mother, the accused assaulted the said Gouthami with the same knife on the left side to her abdomen and arms and caused bleeding injuries with the said knife with an intention and under such circumstances that, if by doing such act the injured had died, he would have been guilty of murder, thereby he is alleged to have committed an offence under Section 307 of IPC.

(3.) The prosecution in order to prove the case has examined in all 7 witnesses and got marked Exs.P1 to 5 and produced MO.1-knife. The defence of the accused was one of total denial. However, by the impugned Judgment the learned Sessions Judge was pleased to convict and sentence him as aforestated.