STATE Vs. MURUGAN

JUDGEMENT

(1.) THE State is the appellant. This appeal has been filed challenging the acquittal of the respondent herein by the learned Principal Sessions Judge, Tirunelveli in S.C. No. 365 of 2008. The respondent stood charged for the offence under Section 302 IPC. By judgment dated, 16.11.2010, the trial Court acquitted him. Aggrieved over the same, the State is before this Court.

(2.) THE case of the prosecution in brief is as follows;

(3.) A cut injury on the back of the left side knee measuring 10 x 15 x 3 cm. On examination, she found complete cut on the tibia and tibula bones and blood vessels and nerves were completely cut and the leg was joined on the front side of the skin."