(1.) THE appeal arises out of the Judgment of conviction and sentence made in S.C.No.334 of 2005 on the file of the learned Additional District and Sessions Judge, Fast Track Court, Tirupattur, Vellore District, whereby, the accused was convicted for the offence under Section 307 IPC and sentenced to undergo four years Rigorous Imprisonment with fine of Rs.1,000/-, in default, to undergo six months simple imprisonment.
(2.) THE respondent Police filed a charge sheet against the accused stating that on 25.08.2004 at 5.00 a.m. the accused assaulted one Jeyakumar in respect of money transaction with an intention to commit murder at Nattampalli-Krishnagiril Road near new Bridge, thereby, committed offence under Section 307 IPC.
(3.) THE learned Sessions Judge after following the procedure framed necessary charges against the accused. Since he pleaded not guilty, on the side of the prosecution, P.W.1 to P.W.11 were examined as witnesses and Exs.P1 to P10 were marked as documents and M.O.1 to M.O.8 were marked. After considering the evidence of oral and documentary evidence, the learned Sessions Judge convicted the accused for the offence under Section 307 IPC and sentenced as above.