MAHENDRAN Vs. STATE

JUDGEMENT

(1.) The appellant is the accused before the trial Court and he was found guilty of having committed offences punishable under Sections 341 and 307 Indian Penal Code.

(2.) The prosecution-case is on 15-7-1996 at about 9.50 a.m., the appellant follpwed one Deepa Menon, who was doing Post Graduation in Library and Information Science in the University of Madras, wrongfully restrained her in front of the University Library Building and caused injury by stabbing her with a knife with the intention of causing her death.

(3.) The trial Court examined seven witnesses on the side of the prosecution, marked Exs.P-1 to P-11 documents and M.Os. 1 to 3 material objects, and after trial came to the conclusion that the appellant was guilty under Sections 341 and 307, IPC and convicted and sentenced him to undergo one month's S.I. for offence under Section 341, IPC and four years R.I. for offence under Section 307, IPC Aggrieved by the judgment of the trial Court, the appellant has preferred the instant appeal.