PEER MOHAMAD Vs. STATE

JUDGEMENT

(1.) THIS criminal revision has been preferred against the judgment of conviction and sentence dated 19.08.2009, in C.A.No.3 of 2007, on the file of the Principal Sessions Court, Kancheepuram District, Chengalpet, whereby the accused was convicted for the offence under Section 326 I.P.C. and sentenced him to undergo two years' rigourous imprisonment and to impose a fine of Rs.1,500/- in default in payment, to undergo three months' rigourous imprisonment, confirming the judgment of conviction and sentence dated 04.01.2007, in S.C.No.78 of 2006, on the file of the Assistant Sessions Court cum Chief Judicial Magistrate's Court, Chengalpet.

(2.) THE case of the prosecution is as follows:

(3.) CHALLENGING the conviction and sentence passed by both the Courts below, the learned counsel for the revision petitioner/accused made his submissions on the following grounds: