MURUGADOSS Vs. STATE

JUDGEMENT

(1.) THE Criminal Appeal is arising out of the judgment of conviction and sentence, dated 29.06.2007 made in S.C.No.439 of 2004 on the file of the Additional District and Sessions Judge, F.T.C.No.IV, Periyakulam, whereby the accused was convicted for the offences under Section 294(b) and 332 of I.P.C. and sentenced him to undergo three months rigorous imprisonment for each offence and the same is ordered to be run concurrently.

(2.) THE respondent police filed charge sheet against the accused/appellant for the offences under Sections 294(b) and 333 of I.P.C. stating that because of the deletion of name of the appellant/accused from the inpatient register, when the injured was in official duty, the appellant/accused abused him on 16.03.2003 at 18.15 hours and prevented him from discharging his duty and assaulted him and caused sustained grievous injuries on his face, lip and teeth and thereby, they committed the offences as stated above.

(3.) THE case of the prosecution is as follows: