KATTURAJA Vs. STATE

JUDGEMENT

(1.) The revision petitioner herein, who is the accused in C.C.No.171 of 2013 on the file of Judicial Magistrate, Palacode, was convicted for the offence under Section 324 IPC and sentenced to pay a fine of Rs.500/-, in default, to undergo Rigorous Imprisonment of 3 months. The order of conviction against the revision petitioner was confirmed by the learned Principal District and Sessions Judge, Dharmapuri in C.A.No.32 of 2014. Aggrieved by the said conviction, the petitioner/accused has preferred this criminal revision.

(2.) The case of the prosecution is that there was some dispute in respect of lands between the defacto complainant and the accused, in which accused, assaulted the defacto complainant/ P.W.1, by name, Kubendran, with knife and thereby inflicted simple injury with deadly weapon. Therefore, the petitioner/accused committed offence punishable under Section 324 IPC.

(3.) On the side of the prosecution, eight witnesses were examined apart from marking Exs.P1 to P6. On the side of the defence, no witness was examined and no exhibit was marked. On considering the oral and documentary evidence, the Trial Court, found the accused guilty of the offences as aforesaid and punished him accordingly. The Appellate Court confirmed the conviction and sentence imposed by the Trial Court, against which the petitioner is before this Court.