ARUMUGAM Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case in Crl.R.C.No.490 of 2015 is filed by the petitioner/sole accused, aggrieved by the Judgment of the learned II Additional Assistant Sessions Court, Coimbatore in S.C.No.96 of 2011, dtd. 22/7/2014, thereby, finding the petitioner/accused guilty of an offence under Sec. 307 of Indian Penal Code and imposing a sentence of five years Rigorous Imprisonment and a fine of Rs.1000.00 and in default of fine, to undergo Simple Imprisonment of another three months and the judgment of the learned Principal District and Sessions Judge, Coimbatore, dtd. 17/3/2015 in Crl.A.No.38 of 2015, confirming the conviction and sentence imposed against the petitioner/accused.

(2.) On 29/7/2010, upon receipt of intimation from Nataraj hospital, P.W.6, Sub-Inspector of Police, went to the hospital and recorded a statement of P.W.1, studying final year in Avinashi Arts college, that when she was returning home on 29/7/2010 at about 6.00 P.M from Madukkarai bus stop, the accused called her by her name. She replied by asking as to how did he know her name. Immediately, the petitioner/accused caught hold of her hair and pulled her to ground and before she could get up, uttered that beautiful persons like her will not see the persons like the accused and saying so, he took out a knife and by pronouncing her to die, slit her neck. When she attempted to stop the petitioner/accused, he caught hold of her hand and also cut her hand also. She suffered injuries on the neck and hand. Immediately, she was taken to the hospital by ambulance.

(3.) Upon said statement, P.W.6 registered a case in Crime No.888 of 2010 under Sec. 307 of Indian Penal Code and thereafter PW-7 took up the case and completed the investigation and laid a final report proposing the petitioner/accused guilty of the offence under Sec. 307 of Indian Penal Code.