A. SHANMUGAVEL Vs. THE STATE

JUDGEMENT

(1.) THE Criminal Revision has been filed against the judgment of conviction and sentence passed in C.A. No. 120 of 2007 dated 31.03.2008 by the Additional District Sessions Judge, Fast Track Court No. 1, Thoothukudi, confirming the judgment of conviction and sentence dated 07.09.2007 made in C.C. No. 175 of 2002 by the Judicial Magistrate, Sathankulam, wherein, the revision petitioner/Accused was convicted for the offence under Section 323 of I.P.C. and sentenced to undergo rigorous imprisonment for four months and to pay a fine of Rs. 500/ - in default to undergo simple imprisonment for one month.

(2.) THE case of prosecution briefly is as follows:

(3.) ON considering the oral and documentary evidence, the learned Judicial Magistrate found the accused not guilty for the offence under Sections 294(b) and 325 of I.P.C. and acquitted the accused, however he found the accused guilty for the offence under Section 323 of I.P.C. and convicted and sentenced him as stated above. Aggrieved over by the judgment of the learned Judicial Magistrate, Sathankulam, an appeal was preferred by the accused in C.A. No. 120 of 2007 before the learned Additional District Sessions Judge, F.T.C. No. 1, Tuticorin, wherein, the conviction and sentence was confirmed and the appeal was dismissed. Against which, the present revision has been filed.