RENGASAMY Vs. STATE

JUDGEMENT

(1.) THE Criminal Appeal is arising out of the judgment of conviction and sentence, dated 08.06.2007 passed in S.C. No.4 of 2007 by the S.C. No.4 of 2007 by the Additional Sessions Court (FTC II), Pattukottai, whereby the accused was acquitted for the offences under Sections 307 and 506(2) of I.P.C. and he was found guilty for the offence under Section 324 of I.P.C. and convicted and sentenced to under go three years rigorous imprisonment and to pay a fine of Rs. 1,000/ - in default to undergo three months rigorous imprisonment.

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

(3.) ON considering the oral and documentary evidence, the learned Sessions Judge convicted the accused and sentenced him as stated above.