MANIVASAGAM Vs. STATE

JUDGEMENT

(1.) This Criminal Revision is directed against the Conviction and sentence passed by the learned II Additional District and Sessions Judge, Chidambaram in C.A.No.29 of 2017 on 23.11.2017 by confirming the conviction and sentence passed by the learned Judicial Magistrate No. II Chidambaram, in C.C.No.07 of 2013 on 07.03.2017 under Section 324 of I.P.C directing the petitioner to undergo rigorous imprisonment for a period of 3 months and to pay a fine of Rs.1,000/- in default of payment of fine to undergo 1 month simple imprisonment.

(2.) The prosecution version is that on 07.10.2012 at 7.00 pm the petitioner /accused scolded the defacto complainant i.e Vijayalakshmi in a filthy language and had beaten her with hands. When the defacto complainant asked him why he was beating her, he responded by saying that he would do what he did, went inside his house, came back with an Aruval and attacked the defacto complainant. When the defacto complainant blocked, she suffered injury on her left forearm. The investigating Officer filed a final report against the petitioner under Section 294(b) and 326 of I.P.C.

(3.) After the petitioner entered appearance and furnishing copies U/s 207 of Cr.P.C, the trial Court has framed charges against the petitioner under Section 294(b) and 326 of I.P.C and the trial was commenced. The prosecution examined P.Ws.1 to 8 witnesses, marked Ex.P.1 to Ex.P.8 documents.