M.PRABAKARAN Vs. STATE

JUDGEMENT

(1.) This Criminal Revision has been directed against the judgment of the Judicial Magistrate, Devakottai, made in CC No.30 of 2015, dtd. 25/5/2017, which was confirmed by the Additional District and Sessions Judge, Sivagangai, in CA No.55 of 2017, dtd. 4/3/2020.

(2.) The case of the prosecution is that on 4/7/2016, due to wordy quarrel, the petitioner abused in filthy language and assaulted the de-facto complainant by iron rod and caused grievous injury to him.

(3.) The learned Judicial Magistrate, Devakottai, on proper appreciation of the evidence, convicted the accused for the offence under sec. 326 IPC and sentenced him to undergo Rigorous Imprisonment for 2 years and to pay a fine of Rs.1,000.00, in default to further undergo 1 month of Simple Imprisonment. Challenging the same, the petitioner filed appeal before the Additional District and Sessions Judge, Sivagangai, in CA No.55 of 2017. On 04. 03.2020, the First Appellate Court also confirmed the findings of the trial court. Against which, the petitioner is before this court.