KAVERI Vs. STATE

JUDGEMENT

(1.) This Criminal Revision has been preferred challenging the judgment and order dated 06.03.2013 passed by the Principal District and Sessions Judge, Krishnagiri in C.A.No.86 of 2008 confirming the judgment and order dated 15.12.2008 passed by the Assistant Sessions Judge, Krishnagiri in S.C.No.68 of 2008.

(2.) The prosecution case is as follows :

(3.) Mani (P.W.1) was rushed to the Government Hospital, Bargur, where he was examined by Dr.Paramasivam (P.W.11), who in his evidence as well in the Accident Register copy (Ex.P3), has noted the following injuries :