B GOVINDARAJAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner is the third accused in S.C. No. 47 of 2000 on the file of Principal Sessions Judge. Nagercoil.

(2.) The allegation against the third accused is that he joined with other three accused in the crime conspired to commit the murder of one Velayuthaperumal and in pursuance of the conspiracy at about 8.00 p.m. on 25/9/1999 they attacked the deceased and that the petitioner cut him on the right hand and right shoulder while the other accused inflicted other injuries.

(3.) Learned Senior Counsel for the petitioner would point out that the overt act attributed against the petitioner is he cut the deceased and inflicted injuries on the right wrist and right shoulder. He also points out that as per the evidence of Doctor who was examined as PW 4. both the said injures found on the deceased vtz., injuty Nos. 6 and 8. ate not grievous and are simple in nature.