SHAHUL HAMEED Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS criminal appeal arises against the judgment dated 17.9.2003 made in S.C.No.75 of 2001 on the file of the Additional District and Sessions Judge (Fast Track Court), Dindigul.

(2.) THE appellant was tried in Sessions Case No. 75 of 2001 for offence under Section 307 I.P.C. At about 8.00 p.m. on 8.3.1999, the appellant scolded P.W. 1 saying that he would do away with him and so saying, he caused cut injuries with a butcher's knife to the head of P.W.1, the right fore arm, right shoulder and right knee.

(3.) HEARD Mr. M. Suri, learned counsel appearing for the petitioner and Mr. L.Murugan, learned Government advocate (Crl. side) appearing for the respondent.