RAMESH Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has arisen out of the judgment passed by the Additional District Sessions Judge, Fast Track Court, Kancheepuram, on 27.01.2003 in S.C. No.276 of 2002, acquitting the appellant/accused under Section 307 IPC and convicting the appellant/accused under Section 326 IPC and sentencing him to undergo three years rigorous imprisonment.

(2.) The case of the prosecution in a nut-shell is as follows:-

(3.) Challenging the conviction and sentence passed by the Sessions Judge, the learned counsel appearing for the appellant would mainly focus upon the following points,