RADHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The appellant was charged and tried before the learned Addl. Sessions Judge, Addl. District & Sessions Court (FTC-I), Chennai, for the offence u/s 307 IPC and on being found guilty, the appellant was convicted and sentenced to rigorous imprisonment for a period of 10 years together with a fine of Rs.10,000.00, in default, to undergo rigorous imprisonment for a period of two years. Set off, as applicable u/s 428 Cr.P.C. was ordered. The appellant, aggrieved by the said conviction and sentence, has preferred the present appeal.

(2.) The case of the prosecution as unfolded from the evidence available on record, is as under :-

(3.) Immediately, P.W.2 was taken to Mohan Hospital for treatment and from there he was shifted to Kilpauk Medical College Hospital, where P.W.7 examined him and issued Ex.P-6, accident register. Thereafter, he was referred to the surgical expert where P.W.6, the Doctor, examined him at the Emergency Ward. Since P.W.2 had sustained grievous injury, which injury had penetrated the liver, surgery was performed on P.W.1. P.W.6 issued the wound certificate Ex.P-4 and Medical chits, Ex.P-5.