SELVAM Vs. STATE

JUDGEMENT

(1.) This revision is filed against the judgment passed in C.A. No. 5 of 2009 on the file of the Additional District-cum-Sessions Judge (Special Court for EC Act Cases), Thanjavur dated 08.10.2009, confirming the judgment made in S.C. No. 6 of 2006 on the file of the Assistant Additional Sessions Judge, Thanjavur dated 31.10.2007.

(2.) The revision Petitioner is an accused in S.C. No. 6 of 2006 on the file of the Assistant Additional Sessions Court, Thanjavur. He was convicted for the offences under Sections 307 & 201 of I.P.C., and sentenced to undergo five years Rigorous Imprisonment and to pay a fine of Rs. 2,000/- and in default to undergo six months Rigorous Imprisonment for the offence under Section 307 of I.P.C., and also to undergo one year Rigorous Imprisonment and to pay a fine of Rs. 1000/- and in default to undergo three months Rigorous Imprisonment for the offence under Section 201 of I.P.C. The said conviction were also confirmed by the learned Additional District-cum-Sessions Judge (Special Court for EC Act Cases), Thanjavur in C.A. No. 5 of 2009. Aggrieved by the said conviction and sentence, the Petitioner herein has preferred this revision before this Court.

(3.) The case of the prosecution is that on 10.04.2005 at about 11.00 a.m., due to previous enmity, the accused attacked P.W.3 with a knife on his neck and caused grievous injury. On the next day at 6.00 a.m., the accused himself took the victim (P.W.3) to the Thanjavur Medical College Hospital and informed that the victim sustained injury due to fall in a drunken mood.