GANJA PANDI Vs. STATE

JUDGEMENT

(1.) THE Criminal Appeal is arising out of the judgment of conviction and sentence, dated 11.06.2007 passed in S.C.No. 493 of 2006 by the Additional Sessions Judge, F.T.C.No. I, Madura, whereby the accused were convicted and sentenced as follows:

(2.) A cut injury size 8x8x6 cm at the parieto occipital junction left

(3.) A cut injury 4x4x4 cm size right arm.