K. BALU Vs. STATE INSPECTOR OF POLICE

JUDGEMENT

(1.) THE Criminal Appeal has been filed against the judgment of conviction and sentence dated 30.06.2003 made in S.C. No.235 of 1997 on the file of the Additional District Sessions Judge, Fast Track No.III, Madurai, wherein, the appellants/accused were convicted for the offence under Section 307 of I.P.C. and both of them were sentenced to undergo rigorous imprisonment for five years and to pay a fine of Rs.1,000/ - in default to undergo simple imprisonment for one year.

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

(3.) INCISED wound two in Nos.(one 1 cm (NC) the other) as the right chest at posterior auxiliary line - each 3x2x1 cm.