PADMANABHAN Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This Appeal is directed against the verdict of conviction of the Appellant/Accused in S.C. No. 316 of 1996 by the Second Additional Sessions Judge, Chennai. By the Judgment (dated 09.04.1997) the Trial Court has convicted the Appellant/Accused under Sec. 323 I.P.C (two counts) and sentencing him to undergo Rigorous Imprisonment for one year and fine was also imposed. The Appellant/Accused was acquitted of the charge under Sec. 324 I.P.C.

(2.) Case of the Prosecution could briefly be stated thus:-

(3.) Registration of Case:- Injured P.Ws.1 and 2 went to Royapuram Police Station. P.W.1 lodged Ex.P.1-Complaint. On the basis of Ex.P.1, P.W.7-Sub-Inspector of Police registered the case in Crime No. 1349/1994 under Sec. 324 I.P.C under Ex.P.7-F.I.R. Injured P.Ws.1 and 2 were sent to Stanley Hospital for treatment. P.W.5-Dr.Krishnan noted the Incised injuries on the person of P.Ws.1 and 2 and issued Exs.P.4 and P.5-Accident Registers.